Section 17 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
17. Examination of witnesses on oath.
- Any witnesses appearing before the Tribunal may be examined after administering oath as provided under the Oaths Act, 1969 (Act No. 44 of 1969) and oath to the witnesses and interpreters shall be administered by the Bench Clerk and where the witness is examined on commission by the Commissioner.
