In every case in which a notice under rule 72-E is issued the complainant and the dentist shall for the purpose of the enquiry upon request in writing for that purpose signed by himself or his legal adviser be entitled to be supplied by the Registrar with a copy of any declaration, explanation, answer or other document given or sent to the Council by or on behalf of the other party which such other party will be entitled on proper proof to use at the hearing as evidence in support of or in answer to the charge specified in the notice of inquiry; and every notice of inquiry shall draw the particular attention of the dentist to this rule.
