Section 82(1) in Gujarat State Council for Physiotherapy Rules, 2013
(1)Where a complainant appears personally or is represented by a legal practitioner, the procedure shell be followed as under:-(a)The Registrar shall read first the notice of inquiry addressed to the practitioner before the members of the Council or members of the Executive Committee, as the case may be.(b)The complainant shall then be invited to state his case by himself or through his legal practitioner to produce his evidence in support of it. At the conclusion of the evidence of the complainant, his case shall be closed.(c)The practitioner shall then be invited to state his case by himself or by his legal practitioner to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence.(d)At the conclusion of the practitioner's case, the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but shall hear no further evidence except in any special case in which the Council may think it proper to receive such further evidence. If the practitioner produces no evidence, the complainant will not be heard in reply, except by special leave of the Council.(e)Where a witness is produced by any party before the Council, he will be first examined by the party producing him, and be cross-examined by the opposite party and then may be re-examined by the party producing him. The Council reserves the right to decline to admit in evidence any declaration where the declarant is not present or declines to submit to the cross-examination.(f)The President and the Legal Advisor, if any appointed under Rule 77 may put questions to the complainant and the concerned registered practitioner, including any of their witnesses. The members of the Council, through the President, may likewise put questions to the complainant and the concerned registered practitioner.
