Section 88(11) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(11)All evidences shall be recorded, in the presence of the party charged by the Inquiry Officer himself or on his dictation by a scribe. Cross-examination by the party charged or the fact of his declining to cross-examine the witness, as the case may be, shall also be recorded. The statement of each witness shall be read over to him and explained, if necessary, in the language of the witness, whose signature shall be obtained as a token of his having understood the contents. The Inquiry Officer shall also sign statement and the party charged. Copy of each statement shall be given to the party charged who shall acknowledge receipt on the statement of witness itself. The Inquiry Officer shall record a certificate of having read over the statement to witness in the presence of the party charged.
