Where a complainant appears personally or by counsel or other legal adviser the following shall be the procedure :-(1)The Registrar shall read the notice issued under rule 72-E.(2)The complainant shall then be invited to state his case by himself or his legal adviser and to produce his proof in support thereof. At the conclusion of the complainant's proof his case will be closed.(3)The dentist shall then be invited to state his case by himself or by his legal adviser and to produce his proof in support thereof. He may address the Council either before or at the conclusion of his proof, but only once.(4)At the conclusion of the dentist's case the Council shall, if the dentist has produced evidence, hear the complainant in reply on the case generally, but shall hear no further evidence except in any special case in which the Council may think fit to receive such further evidence. If the dentist produces no evidence the complainant shall not be heard in reply, except by special leave of the Council.(5)Where a witness is produced by any party before the Council, he shall be first examined by the party producing him, and then cross-examined by the adverse party and then re-examined by the former party. The Council may decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.(6)The President, and the Judicial Assessor when present, may put questions to any witness; and members of the Council, through the President, may also put questions to any witness.
