Section 12 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
12. Parties to produce their witnesses.
- It shall be the duty of the parties to produce their witnesses on the date fixed tor evidence, and they shall not be entitled to an adjournment for non-attendance of their witnesses:Provided that the specified officer may, at his discretion, order the issue of summons to any witness on the necessary process fee and costs being deposited by the party concerned.
