(5)The disciplinary authority shall in the course of the inquiry consider such documentary evidence and take such oral evidence as may be relevant or material in regard to the charges. The employee shall be entitled to cross examine witnesses in support of the charges and to give evidence as may be relevant or material in regard to the charges. The person presenting the case is support of the charges shall be entitled to cross examine the employee and the witness examined in his defence. If the inquiring authority declines to examine any witness on the ground that his evidence is not relevant or material it shall record its reasons in writing. _
