602F. Power to reject application to summon witnesses, etc.
- The inquiring Officer may in his discretion reject an application for summoning of a witness or document or record or issue of a commission if in his opinion the application is vexatious or has been made with a view to cause delay, or the summoning of such witness, document or record or issue of commission is not necessary for purposes of the inquiry or for any sufficient reason to be recorded on the order sheet.
