Section 88(16) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(16)Under no circumstances additional prosecution witnesses shall be examined after defence has been let in and in case prosecution is allowed to produce additional evidence, defence witnesses may also be allowed in rebuttal. However, if at any stage during the inquiry, it appears to the Inquiry Officer that examination of any witness who has not been produced by either party so far or recall of any witness who has already been examined is essential in the interest of justice or to clear any doubt, he may summon him for the purpose and examine him as a witness of the Inquiry Officer after recording his reasons for doing so. Such a witness may also be cross-examined by the parties, if desired.
