Where there is no complainant or no complainant appears, the following shall be the procedure :-(1)The Registrar to the Council shall read the notice issued under rule 72-E and shall state the facts of the case and produce before the Council the evidence in support thereof.(2)The dentist shall then be invited to state his case by himself or by his legal adviser and to produce any proof in support thereof. He may address the Council either before or at the conclusion of his proof, but only once.(3)The legal adviser to the Council may be heard in reply if the Council so desire.
