Section 5 in The Rajasthan State Commission of enquiry (Procedure) Rules, 1969
5. Right of cross examination and representation by legal practitioner.
- The State Government, every person referred to in Rule 4 and with the permission of the Commission, any other person whose evidence is recorded under Rule 3,-(a)may cross-examine a witness other than a witness produced by it or him;(b)may address the court; and(c)may be represented before the Commission by a legal practitioner or with the consent of the Commission, by any other person.
