Section 307(c) in Police Regulations, Bengal , 1943
(c)When a Magistrate in session of a case considers, for reasons to be recorded in writing, the presence of another medical practitioner to be essential in the interest of justice, one or more medical practitioners to be selected by the Magistrate, may be allowed to be present as witnesses at an autopsy or other medico-legal examination, conducted by a medical officer in the service of the Crown in connection with the case.
