Section 71(2) in The Maharashtra Medical Council Rules, 1967
(2)Where there is no complainant or no complainant appears, the following procedure shall be followed namely.(a)The Registrar shall read to the Council the notice of inquiry addressed to the practitioner, and will state the facts of the case and produce before the Council the evidence by which it is supported.(b)The practitioner shall then be invited to state his case by himself or by his legal practitioner and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once.(c)The legal practitioners of the Council, if any, may be heard in reply if the Council so desires,
