Section 16 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
16. Re-admission of an appeal dismissed for default
.-Where an appeal is dismissed under rule 15, the appellant may apply to the Commission for the re-admission of the [appeal] [ Substituted by G.S.R. 273(E), dated 26.3.2007, for " appealed" (w.e.f. 5.4.2007).] and, where it is proved that he was prevented by any sufficient cause from appearing when the appeal was called on for hearing, the Commission shall re-admit the appeal on such terms as to costs or otherwise as it thinks fit.
