Section 138(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)The parties to the case in which a commission is issued may respectively submit any interrogatories in writing, which the Chairman directing the commission may think relevant to the issue, and he shall forward such interrogatories along with the commission and the member of the Panchayati Adalat to whom the commission is directed or to whom the duty of executing such commission has been delegated shall examine the witness upon such interrogatories.
