Section 71(2) in The Goa Medical Council Rules, 1995
(2)When there is no complainant or no complainant appears, the following procedure shall be followed, namely:-(a)The Registrar shall read to the Executive Committee the notice of inquiry addressed to the practitioner, and will state the facts of the case and produce before the Executive Committee the evidence by which it is supported in the presence of the registered medical practitioner.(b)The practitioner shall then be invited to state his case by himself or by his legal practitioner and to produce his evidence in support of it. He may address the Executive Committee either before or at the conclusion of his evidence, but only once.(c)The legal practitioner of the executive Committee, if any, may be heard in reply if the Executive Committee so desires.
