Section 22 in The Rajasthan Industrial Disputes Rules, 1958
22. Board, Court, Labour Court, Tribunal or Arbitrator may proceed ex-parte.
- If without sufficient cause being shown, any party to proceeding before a Board, Court, Labour Court, Tribunal or Arbitrator fails to attend or to be represented, the Board, Court, Labour Court, Tribunal or Arbitrator may proceed as if the party had duly attended or had been represented.
