Section 40 in The Orissa Medical Registration Rules, 1965
40.
Where there is no complainant, or the complainant does not appear the order of procedure shall be as follows ;(1)The Registrar shall read to the Council the notice of enquiry addressed to the practitioner and shall state the facts of the case and produce before the Council the evidence by which it is supported.(2)The practitioner shall then be invited to state his case himself or by his legal representative, and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once.
