Section 27 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
27. Sequence of evidence.
- On the settling date, subject to regulation 25, the sequence in which the evidence may be taken shall be decided by the Bench hearing the Case;Provided that the Tribunal or the Bench hearing the case, may change the sequence of evidence as and when it becomes necessary to do so and may also allow the producing of additional evidence and examination of a new witness for reasons to be recorded in this behalf.
