Section 5(5) in The Commissions Of Inquiry (Central) Rules, 1972
(5)(a)A Commission shall examine all statements furnished to it under clause (b) of sub-rule (2) and if, after such examination, the Commission considers it necessary to record evidence, it shall first record the evidence, if any, produced by the Central Government and may thereafter record evidence in such order as it may deem fit:(i)the evidence of any person who has furnished a statement under clause (a) of sub-rule (2) and whose evidence the Commission having regard to the statement, considers relevant for the purpose of the inquiry; and(ii)the evidence of any other person whose evidence, in the opinion of the Commission, is relevant to the inquiry:Provided that the Commission may dispense with the attendance of any person for the purpose of giving evidence before it, if in its opinion-(i)such attendance cannot be enforced except by causing undue hardship or inconvenience to that person;(ii)such attendance should be dispensed with for any other sufficient reason to be recorded by it in writing.(b)[ If after all the evidence is recorded under clause (a), the Commission is satisfied that it is necessary for the proper determination of any relevant fact to do so, it may recall any witness already examined or examine any new witness.]
