Section 18 in The Central Information Commission (Management) Regulations, 2007
18. Evidence before the Commission .-In deciding an appeal or a complaint, the Commission may--
(i)receive oral or written evidence on oath or on affidavit from concerned person or persons;(ii)peruse or inspect documents, public records or copies thereof;(iii)inquire through authorised officer further details or facts;(iv)examine or hear in person or receive evidence on affidavit from Central Public Information Officer, Central Assistant Public Information Officer or such Senior Officer who decided the first appeal or such person or persons against whom the complaint is made as the case may be; or(v)examine or hear or receive evidence on affidavit from a third party, or an intervener or any other person or persons, whose evidence is considered necessary or relevant.
