Section 10 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
10. Procuring Assistance of Expert.
(1)In every reference or Proceedings to which the Act applies, it shall be opened to the Tribunal to secure the services or assistance of an Expert or any person possessing special skill or knowledge in respect of any matter relevant in discharging the functions to be exercised by it under the Act.(2)Where the person to be so examined is an employee of the State or Central Government or Public Sector Undertaking, his Superior Officer shall be bound to spare his service for such purpose.
