Section 602C(v) in The General Rules (Civil), 1957
(v)require the complainant and the pleader or the Mukhtar within a further period of fourteen days or such further time as the Inquiring Officer may grant to apply for the summoning of any evidence they may desire to produce, depositing with the application the necessary expenses, or to bring their evidence before the Inquiring Officer on the date fixed without involving the assistance of the Inquiring Officer :
