Section 22 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
22. [ Examination and cross-examination of witnesses. [Substituted by G. N. 26.5.1976.]
- During the course of hearing, each party shall have a right to examine himself and his witnesses and to cross-examine the opposite party and the witnesses examined by that party :Provided that, if any cross-examination is irrelevant or is unduly lengthly or is otherwise improper, the Lokayukta or an Upa-Lokayukta, as the case may be, may disallow it or any part of it.]
