Section 3 in The Orissa Hydro-Electric Projects and Flood Control Works (Survey) Rules, 1962
3.
Unless otherwise expressly provided in these rules, enquiries under the Act and these rules shall be of a summary nature. The Enquiring Officer shall given opportunity to both parties to the heard, and for this he shall issue notice to parties to appear before him at a specified time and place with their witnesses and documents, if any, in support of their respective claims. The hearing shall proceed from day to day unless for sufficient reasons to be recorded, it has to be adjourned to some other day. The Enquiring Officer may hold local enquiry and the memorandum of the local enquiry shall form part of the record. The Enquiring Officer shall be competent to dispense with the personal attendance of any party.
