Section 30 in The Assam Administrative Tribunal Regulations, 1977
30. Fresh evidence.
(1)No party to an appeal or an application shall be entitled to adduce fresh evidence, whether oral or documentary, before the Tribunal. The Tribunal may, however, at any stage accept documents tendered by a party or call for any documents, if it is of opinion that they are necessary for deciding the appeal or application : provided that the other party shall in that case be entitled to produce rebutting evidence.(2)A party desiring to produce such documents or affidavit shall file three copies of the same on a date at least seven days ahead of the date of hearing and shall at the same time serve an additional copy thereof on each of the respondents or opposite parties.(3)The Tribunal may direct any authority against whose order an appeal or application is made, to make such further investigation or to take additional evidence directly or through any subordinate authority, as it may think necessary:Provided that in any appropriate case the Tribunal may, if it is thinks fit, order for issue of commission for examination of a witness or document.(4)Where fresh evidence has been adduced under sub-regulation (1) or a further investigation is made or additional evidence is taken under sub-regulation (3), the parties shall be entitled to address the Tribunal on points arising out of the fresh or additional evidence or further investigation.
