Section 46(4) in The Rajasthan Medical Rules, 1957
(4)At the conclusion of the practitioner's case, the Council will, if the practitioner 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 Council may think it right to receive such further evidence.If the practitioner produces no evidence, the complainant will not be heard in reply, except by special leave of the Council.
