Section 307A in Rules of Procedure and Conduct of Business in Lok Sabha
307A. [ Evidence of experts, interested parties and availing of public opinion. [Inserted by Notification No. 12/1/CI/2017, dated 3.8.2017.]
(1)The Committee may take evidence of experts or interested parties on the petitions / representations on their own initiative or on requests made.(2)The Committee may also avail of the public opinion to make the report on the petitions / representations.The witnesses who express their desire to appear before the Committee shall supply sufficient number of copies of written memoranda for circulation to the members of the Committee who may consider the same at their sitting and then decide whether such witnesses may be called to appear before the Committee.]Committee on Public Accounts
