Section 17 in The Railway Claims Tribunal (Procedure) Rules, 1989
17. Hearing of applications.
- The Tribunal shall notify to the parties the date and place of hearing of the application in such manner as the Chairman may, by general or special order, direct.[17-A. Oath to the witness. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]- The Court Master or the Commissioner, as the case may be, shall administer the following oath to a witness:-"I do swear in the name of God that what I shall state shall be truth and nothing but the truth".]
