Section 39 in National Company Law Tribunal Rules, 2016
39. Production of Evidence by Affidavit.
(1)The Tribunal may direct the parties to give evidence, if any, by affidavit.(2)Notwithstanding anything contained in sub-rule (1), where the Tribunal considers it necessary in the interest of natural justice, it may order cross-examination of any deponent on the points of conflict either through information and communication technology facilities such as video conferencing or otherwise as may be decided by the Tribunal, on an application moved by any party.(3)Every affidavit to be filed before the Tribunal shall be in Form No. NCLT. 7.
