Section 18(11) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
(11)On the date so fixed, the Committee shall proceed to take all such evidence as may be produced by the Director, including oral examination of Witnesses and production of documents:Provided that the Committee may permit the cross-examination of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination.
