Section 14(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(1)Where on the date fixed for hearing of the petition or any other date to which such hearing may be adjourned the petitioner does not appear when the petition is called for hearing, the Appellate Authority may, in its discretion either dismiss the petition for default or hear and decide it on merit.
