Section 14(7) in The Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
(7)On the date of hearing, if the respondent, in spite of the service of notice, under sub-rule (6), does not appear either in person [or through video conference in terms of the modalities formulated under these Rules] [Inserted by Notification No. G.S.R. 1072(E), dated 29.10.2018 (w.e.f. 27.2.2007).] or through his authorized representative, the Board of Discipline may proceed ex-parte and pass such orders as it may think fit or direct fresh notice to be served.
