Section 98 in The State Pharmacy Council Rules, 1951
98.
In the event of an adjournment of the hearing or a postponement of judgment to another Session, the Executive Committee on the case coming on again for consideration may hear the Pharmacist and the complainant (if any) on the day fixed for the further consideration and shall request the attendance of the Pharmacist on that day before the Executive Committee; and the complainant and the Pharmacist shall each be requested to furnish to the Registrar in writing not less than fifteen days before the day so fixed a statement in writing of any further facts or evidence which he may desire to be laid before the Executive Committee.The notice shall be given so as to allow at least twenty-eight days between the day on which the notice is given and the day appointed for the further consideration. No further facts or evidence presented by a party to the inquiry shall be received or considered by the Executive Committee unless a statement thereof has been previously furnished to the Registrar in compliance with this rule.
