Section 15 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
15. Co-opting persons during inquiry.
(1)The Claims Tribunal may, if it thinks fit, co-opt one or more persons possessing special knowledge with respect to any matter relevant to the inquiry.(2)The remuneration, if any, to be paid to the person(s) co-opted shall in every case be determined by the Claims Tribunal.
