Section 8(17) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(17)The evidence on behalf of the employee shall then be produced. The employee may examine himself in his own behalf if he so prefers. The witnesses produced by the employee shall then be examined and shall be liable to cross- examination, re-examination and examination by the inquiring authority according to the provisions applicable to the witnesses for the punishing authority.
