Section 22 — Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator may proceed ex parte:-If without sufficient cause

Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator may proceed ex parte:-If without sufficient cause being shown, any 58 The Industrial Disputes (Central) Rules, 1957 Rule 23 party to proceedings before a Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator fails to attend or to be represented, the Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator may proceed, as if the party had duly attended or had been represented.

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