Section 18 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
18. Re-hearing of appeal on the application of respondent
.-Where the appeal is heard ex parte and order is pronounced against the respondent, he may apply to the Commission to re-hear the appeal; and, if he satisfies the Commission that the notice was not duly served, or that he was prevented by sufficient cause from appearing when the appeal was called on for hearing, the Commission shall re-hear the appeal on such terms as to costs or otherwise as it thinks fit to impose upon him.
