Section 9(3) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(3)Where the complainant appears, the following shall be the order of procedure :-(a)The Registrar shall read to the Council the notice of the enquiry addressed to the registered practitioner.(b)The complainant shall then be invited to state his case and to produce evidence in support of it.(c)The registered practitioner will then be invited to state his case and to produce evidence in support of it. He may address the Council after the conclusion of his evidence or at an other stage with the permission of the Council.(d)At the conclusion of the registered practitioner's case the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will allow no further evidence except in any special case in which the Council may think fit to allow such further evidence. If the registered practitioner produces no evidence in defence, the complaint shall not be heard in reply except by special leave of the Council.(e)Where a witness is produced by a party before the Council, he shall first be examined by party producing him and then cross-examined by the adverse party and then re-examined if allowed by the Council, by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.(f)The Chairman of the Council may put questions to any witness.
