Section 9 in The Assam Board of Revenue Regulation I, 1963
9. Procedure on registering appeal or application.
(1)Where am appeal or application has been registered, the Board shall fix a date for preliminary hearing of which notice shall be given to the appellant or applicant or to his duly appointed agent or Advocate :Provided that the Board may dispense with preliminary hearing in any case and decide to admit the appeal for application on perusal of the record.(2)A notice under sub-regulation (1) shall state if the party does not appear before the Board either in person or through an agent or Advocate on the date mentioned in the notice, the appeal or application, as the case may be, shall be heard and decided ex parte.(3)The Board may, for reasons it considers good and sufficient, admit or reject an appeal or application at the preliminary hearing :Provided that no appeal or application shall be rejected without giving reasons in writing for doing so.(4)For the purpose of making an order under sub-regulation (3), the Board may call for the record of proceeding relating to the appeal or application under consideration, a report on the point raised in the memorandum, or any other papers or documents, from any authority concerned.
