Section 8(3) in Bihar Payment of Wages (Procedure) Rules, 1965
(3)If the applicant fails to appear on the specified date, the Authority may dismiss the application:Provided that an order passed under sub-rule (2) or sub-rule (3) may be set aside and the application re-heard on good cause being shown within one month of the date of the said order, in which case fresh notice shall be served on the parties specifying the date fixed for re-hearing.
