Section 25 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
25. Hearing of the matter
.-(1) The Board may determine the stages, manner, the place, the date and the time of the hearing of the matter, as it considers appropriate.(2)The Board may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or lead oral evidence in the matter.(3)If the Board directs evidence of a party to be led by way of oral submission, the Board may, if considered necessary or expedient, grant an opportunity to the other party to cross-examine the persons giving evidence.(4)The Board may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an officer or person authorised for the purpose by the Chairperson.(5)The Board may direct the parties to file written note of arguments of submissions in the matter.
