Section 4(10) in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011
(10)The Judge may, after considering the written-statement of the Claims Commissioner and the medical report, if any, amend the charges referred to in clause (a) to sub-rule (4) and in such a case the Claims Commissioner shall be give a reasonable opportunity of presenting a fresh written statement of defence.
