Section 29(22) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(22)Whenever any Inquiring Authority, after having heard and recorded thewhole or any part of the evidence in an inquiry ceases to exercise jurisdictiontherein, and is succeeded by another Inquiring Authority which has, and whichexercises, such jurisdiction, the Inquiring Authority so succeeding may act onthe evidence so recorded by its predecessor, or partly recorded by itspredecessor and partly recorded by itself:Provided that if the succeeding Inquiring Authority is of the opinion that furtherexamination of any of the witnesses whose evidence has already been recordedis necessary in the interests of justice, it may recall, examine, cross-examineand re-examine any such witnesses as hereinbefore provided.
