Section 37(d) in The Orissa Veterinary Practitioners Rules, 1976
(d)At the conclusion of the registered Veterinary Practitioner's case the Enquiry Committee, shall, if the practitioner has produced evidence hear the complainant's argument in reply on the case generally but shall take no further evidence except in any special case where the Enquiry Committee thinks fit to take further evidence. If the practitioner produces no evidence the complainant shall not be heard in reply except by special leave of the Enquiry Committee.
