- The Commission, while deciding an appeal may.-(i)receive oral or written evidence on oath or on affidavit from concerned or interested person;(ii)peruse or inspect documents, public records or copies thereof;(iii)inquire through authorised officer further details or facts;(iv)hear Central Public Information Officer, Central Assistant Public Information Officer or the First Appellate Authority, or such person against whose action the appeal is preferred, as the case may be;(v)hear third party; and(vi)receive evidence on affidavits from Central Public Information Officer, Central Assistant Public Information Officer, First Appellate Authority and such other person against whom the appeal lies or the third party.
