Section 37(e) in The Orissa Veterinary Practitioners Rules, 1976
(e)Where a witness is produced by any party before the Enquiry Committee, he shall be first examined by the party producing him and then cross-examined by the opposite-party and be reexamined by the party producing him, if necessary. The Enquiry Committee shall reserve to itself to admit or decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.
