Report No. 185
38. Amendment of section 60.-
In section 60 of the principal Act, after the first proviso, the following proviso shall be inserted, namely:-
"Provided further that the opinion of the expert expressed in writing, and the grounds on which such opinion is held, may be proved without calling the expert as a witness, unless the Court otherwise directs, having regard to the circumstances of the case, where the exper.-
(i) is an employee of the Central or State Government or of a local authority or of a University or other institution engaged in research and has been consulted by the Court on application of a party or on its own motion; or
(ii) recorded the opinion in the course of his employment, subject however to the right of either party to summon the expert for the purpose of cross-examination."
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