Section 22(3) in The Prevention of Corruption Act, 1988
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judge may, if he thinks fit and for reasons to be recorded by him, proceed with enquiry or trial in the absence of the accused or his pleader and record the evidence of any witness subject to the right of the accused to recall the witness for cross-examination.;(d)in sub-section (1) of section 397, before the Explanation, the following proviso had been inserted, namely:Provided that where the powers under this section are exercised by a Court on an application made by a party to such proceedings, the Court shall not ordinarily call for the record of the proceedings,(a)without giving the other party an opportunity of showing cause why the record should not be called for; or(b)if it is satisfied that an examination of the record of the proceedings may be made from the certified copies..
