Section 273 in Rules of Procedure and Conduct of Business in Lok Sabha
273. Examination of witnesses.
- The examination of witnesses before a Committee shall be conducted as follows: -(i)The Committee shall, before a witness is called for examination, decide the mode of procedure and the nature of question that may be asked of the witness.(ii)The Chairperson of the Committee may first ask the witness such question or questions, as is considered necessary by the Chairperson, with reference to the subject matter under consideration or any subject connected therewith according to the mode of procedure mentioned in clause (i) of this rule.(iii)The Chairperson may call other members of the Committee one by one to ask any other questions.(iv)A witness may be asked to place before the Committee any other relevant points that have not been covered and which a witness thinks are essential to be placed before the Committee.(v)A verbatim record of proceedings of the Committee shall, when a witness is summoned to give evidence, be kept.(vi)The evidence given before the Committee may be made available to all members of the Committee.
