Section 8(15) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(15)If it shall appear necessary before the close of the case on behalf of the punishing authority the inquiring authority may, in its discretion, allow the Presiding Officer to produce evidence not included in the list given to the employee or may itself call for new evidence or recall and re-examine any witnesses and in such case the employee shall be entitled to have if he demands it, a copy of the list of further evidence proposed to be produced and ask an adjournment of the inquiry for three clear days before the production of such new evidence exclusive of the date of adjournment and the day to which enquiry is adjourned. The inquiring authority shall give the employee an opportunity of inspecting such documents before they are taken on the record. The inquiring authority may also allow the employee to produce new evidence if it is of the opinion that the production of such evidence is necessary in the interest of justice.Note :- No evidence shall be permitted or called for or any witness shall not be recalled to fill up any gap in the evidence. Such evidence may be called for only when there is an inherent lacuna or defect in the evidence which was produced originally.
