Section 19 in The Public Servants (Inquiries) Act, 1850
19. Inquiry when closed with defence— Prosecutor when entitled to reply and give evidence— Accused not entitled to adjournment.—
If the person accused makes only an oral defence, and exhibits no evidence, the inquiry shall end with his defence; if he records a written defence, or exhibits evidence, the prosecutor shall be entitled to a general oral reply on the whole case, and may also exhibit evidence to contradict any evidence exhibited for the defence, in which case the person accused shall not be entitled to any adjournment of the proceedings, although such new evidence were not included in the list furnished to him.
