(6)[ The hearing may also be held through video-conferencing or audio-visual communication devices:Provided that such hearing shall be deemed to have taken place at the appropriate office.Explanation. - For the purposes of this rule, the expression "communication device" shall have the same meaning as assigned to it in clause (ha) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000).
