Section 19 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
19. Additional Evidence.
- The parties shall not be entitled to produce additional evidence whether oral or documentary before the Tribunal but,(a)If the authority from whose order the appeal is preferred has refused to admit evidence which ought to have been admitted, or(b)If the opposite party in the case has refused to admit evidence which ought to have been admitted, or(c)If the party seeking the additional evidence satisfies the Tribunal that such evidence, notwithstanding, the exercise of due diligence was not within his knowledge or could not be produced by him before time when the order under appeal was passed, or(d)If the Tribunal requires any document to be produced or any witnesses to be examined so as to enable it to pass just order, and(e)For any other sufficient reason Tribunal may allow such evidence or documents to be produced or witnesses examined:Provided that where such evidence is received the other party shall be entitled to produce rebutting evidence, if any.
