Section 95(4) in The State Pharmacy Council Rules, 1951
(4)At the conclusion of the Pharmacist's case the Executive Committee will, if the Pharmacist has produced evidence, hear the complainant in reply on the case generally but will hear no further evidence except in any Special case in which the Executive Committee may think fit to produce such further evidence. If the Pharmacist produces no evidence the complainant will not be heard in reply except by special leave of the Executive Committee.
