Section 29(4) in Maharashtra Paramedical Council Act, 2011
(4)Where an assessor advises the Council on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party or person representing the party, to the inquiry who appears thereat or, if the evidence is tendered after the Council has begun to deliberate as to its findings, every such party or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed if in any case the Council does not accept the advice of the assessor on any such question, as aforesaid.
