(3)If the complainant satisfies the 1* * Panchayat that his absence was due to some unavoidable cause and that he could not notify the 1* * Panchayat thereof before the hearing the 1* * Panchayat may revive the proceeding:Provided that no order of dismissal shall be set aside without a notice to the accused if it has been passed after his appearance before the 1* * Panchayat.
