Section 17(4) in The Government Securities Regulations, 2007
(4)On the date and time fixed in the notice, the officer, as directed by the Bank under sub-section (3) of section 12 of the Act, shall examine the evidence adduced by the parties and hear the parties affected and record such evidence as they may adduce:Provided that no further evidence shall be recorded or entertained in cases where the District Magistrate has recorded the evidence or has been requested to have the evidence recorded.
