Section 11(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(2)If the Tribunal is of the opinion that any witness should be examined in connection with any case before it, it may instead of examining him before itself, issue a commission to the concerned Regional Transport Authority or the State Transport Authority, as the case may be, or to an advocate or such other suitable person as it may deem fit in the circumstances of the case, for the purpose of examining such witness.
