Section 13 in The Public Servants (Inquiries) Act, 1977
13. Evidence for prosecution and examination of witnesses, Re-examination by prosecutor.
- The oral and documentary evidence of the prosecution shall then be exhibited: the witnesses shall be examined by or on behalf of the prosecutor and may be cross-examined by or on behalf of the person accused. The prosecutor shall be entitled to re-examine the witnesses on any points on which they have been cross-examined, but not on any new matter, without leave of the Commissioners who also may put such questions as they think fit.
