Section 37 in The Orissa Veterinary Practitioners Rules, 1976
37. Procedure before the Enquiry Committee.
- Where a complainant appears personally or by an advocate the following shall be the order of procedure, namely:(a)The Registrar shall read to the Enquiry Committee the notice of the enquiry addressed to the Veterinary Practitioner.(b)The complainant shall then be invited to state his case by himself or by his legal representative and to produce his evidence in support of it. At the conclusion of the complainant's evidence his arguments should be heard and then his case will be closed.(c)The registered Veterinary Practitioner shall then be invited to state his case by himself or by his legal representative and to produce his evidence in support of it. He may address the Enquiry Committee either before or at the conclusion of his evidence, but only once.(d)At the conclusion of the registered Veterinary Practitioner's case the Enquiry Committee, shall, if the practitioner has produced evidence hear the complainant's argument in reply on the case generally but shall take no further evidence except in any special case where the Enquiry Committee thinks fit to take further evidence. If the practitioner produces no evidence the complainant shall not be heard in reply except by special leave of the Enquiry Committee.(e)Where a witness is produced by any party before the Enquiry Committee, he shall be first examined by the party producing him and then cross-examined by the opposite-party and be reexamined by the party producing him, if necessary. The Enquiry Committee shall reserve to itself to admit or decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.(f)The judicial assessor when present may put questions to any witness, and members of the Enquiry Committee may also put questions to any witness.
