Section 4(10) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017
(10)The Judge may, after considering the written statement of the Claims Commissioner and the Medical Report, if any, amend the charges referred to in clause (a)of sub-rule (4) and in such a case the Claims Commissioner shall be given a reasonable opportunity of presenting a fresh written statement of defence.
