69. Council and complainant, if any, to be supplied with copies of all documents, etc.
(1)copies of all material documents including the written statement of defence, if any, which is placed before the Council as evidence in regard to the case, shall be supplied to all members of the Disciplinary Committee before the hearing of the case commences.(2)The complainant may, on application in writing, obtain copies of any explanation, statement or other documents put forth in his defence by the registered practitioner.
