Section 39 in The Orissa Medical Registration Rules, 1965
39.
Where a complainant appears personally or by a legal representative, the order of procedure shall be as follows :(1)The Registrar shall read to the Council the notice of the enquiry addressed to the practitioner.(2)The complainant shall then be invited to state his case himself or by his legal representative and to produce his proofs in support of it. At the conclusion of the complainant's proofs his case will be closed.(3)The practitioner shall then be invited to state his case himself or by his legal representative, and to produce his proofs in support of it. He may address the Council either before or at the conclusion of his proofs, but only once.(4)At the conclusion of the practitioner's case, the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will hear no further evidence except in any special case in which the Council may think it right to receive such further evidence. If the practitioner produces no evidence, the complainant will not be heard in reply, except by special leave of the Council.(5)Where a witness is produced by any party before the Council, he shall be first examined by the party producing him, and then cross examined by the adverse party, and then re-examined by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present for or declines to submit to, cross-examination.(6)The President may put questions to any witness and the members of the Council, through the President, may also put questions to any witness.
