Section 9(4) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(4)Where there is no complaint or no complainant appears, the following shall be the order of procedure :-(a)The Registrar shall read to the Council the notice of enquiry addressed to the registered practitioner and shall state the facts of the case and produce before the Council the evidence by which it is supported.(b)The registered practitioner shall then be invited to state his case and to produce his evidence in support of it. He may address the Council at the conclusion of the evidence or at any other time with the permission of the Council.
