Section 2 in The Rajasthan State Commission of enquiry (Procedure) Rules, 1969
2. Notice to persons for giving evidence.
(1)The Commission shall, as soon as may be after its appointment,-(a)issue a notice to every person, who in its opinion should be given an opportunity of being heard in the enquiry, to furnish to the Commission a statement relating to such matters as may be specified in the notice;(b)issue a notification to be published in such manner as it may deem fit, inviting all persons acquainted with the subject-matter of the enquiry to furnish to the Commission a statement relating to such matters as may be specified in the notification.(2)Every statement furnished under sub-rule (1) shall be accompanied by an affidavit in support of the facts set out in the statement sworn by the person furnishing the statement.[Provided however that where a statement has been furnished or is to be furnished by a public servant in his official capacity on the basis of official record, it shall not be necessary to support it by and affidavit of the person laying such statement before a Commission.] [Added by Notification No. F. 1 (6) (2) Home 5/78 vide G.S.R. 151 dated 27-2-1978, published in Rajasthan Gazette Part IV-C(1), dated 4-1-79 at page 418.](3)Every person furnishing a statement under sub-rule (1) shall also furnish to the Commission along with the statement a list of documents, if any, on which he proposes to rely and forward to the Commission, wherever practicable, the originals or true copies of such of the documents as may be in his possession or power and shall state the name and address of the person from whom the remaining documents may be obtained.
