Section 3 in The Rajasthan State Commission of enquiry (Procedure) Rules, 1969
3. Recording of evidence.
(1)The Commission shall examine all the statements furnished to it under Rule 2 and if, after such examination, the Commission considers it necessary to record evidence, it shall first record the evidence, if any, produced by the State Government and may thereafter record in such order as it may deem fit,-(a)the evidence of any person who has furnished a statement under Rule 2 and whose evidence the Commission, having regard to the statement, considers relevant for the purpose of the enquiry;(b)the evidence of any other person whose evidence, in the opinion of the Commission is relevant to the enquiry.(2)If after all the evidence is recorded under sub-rule (1), the State Government applies to the Commission to recall any witness already examined or to examine any new witness, the Commission shall, if satisfied that it is necessary for the proper determination of any relevant fact so to do, recall such witness or examine such new witness.
