Section 136(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Each party shall be allowed to cross examine the other party except an accused and the witnesses produced just after the Examination-in-Chief. But the Panchayati Adalat or a bench thereof may, either of its own motion or on the request of any party, examine any person at any stage of the proceedings before passing final orders and in such a case each party shall be entitled to put questions to the person so examined.
