Section 7 in The Prevention of Corruption Ordinance, 2001
7. Procedure.
- The Commission shall have power-(i)to hold sittings in public or in camera as the ends of justice may require;(ii)to admit or to reject at its absolute discretion any evidence, oral or documentary; and(iii)generally to regulate its procedure in all respects :Provided that the public servant concerned shall in every case be given an opportunity of proving that he acquired the property in question by lawful means.
