Section 22 in The Railway Claims Tribunal (Procedure) Rules, 1989
22. [ Summoning of witnesses and method of recording evidence. [ Substituted by G.S.R. 384(E), dated 22-10-2003 (w.r.e.f. 9-7-2001).]
(1)If an application is presented by any party to the proceedings for summoning of witness, the Tribunal shall issue summons for the appearance of such witness with recording the reasons for doing so, unless it considers that his appearance is not necessary for the just decision of the case.(2)The Tribunal shall make a brief memorandum of the substance of the evidence of every witness as the examination of the witness proceeds and such memorandum shall form part of the record:Provided that if the Tribunal is prevented from making such memorandum, it shall record the reasons of its inability to do so and shall cause such memorandum to be made in writing from its dictation and shall sign the same, and such memorandum shall form part of the record.](3)[ Where summons are issued by the Tribunal under sub-rule (1) to any witness to give evidence or to produce any document, the person so summoned shall be entitled to such traveling and daily allowance, sufficient to defray the traveling and other expenses, as may be determined by the Registrar.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).][22-A. Documents not to form part of records. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]- Unless duly permitted by the Tribunal, the following documents shall not form part of the records of the case-(a)written statement filed after the expiry of time granted for the purpose;(b)rejoinder filed without leave of the Tribunal or after the expiry of time granted;(c)additional pleading filed without leave of the Tribunal or filed after expiry of time granted; and(d)documents not tendered into evidence.]
