Section 68 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
68. Issue of Commissions for local investigation etc.
- Wherever it becomes necessary in the course of a suit to appoint a Commissioner to make local enquiry or to examine accounts (see Order XXVI), the Revenue Officer who makes the Order, for such appointment should write, the order with his own hand, and specify therein.(a)the precise matter of the enquiry,(b)the reason why the evidence bearing on that could not reasonably have been taken in the usual way at the trial in Court.
