Section 11 in Maharashtra Public Trust Rules, 1951
11. Manner of recording evidence of witnesses.
(1)At any inquiry or other proceeding under the Act as the examination of each witness proceeds the Officer holding the inquiry or proceeding shall make a memorandum in English of the substance of what each witness deposes and such memorandum shall be signed by the Officer and shall form part of the record.(2)Where the Officer is unable to make a memorandum as required by sub-rule (1), he shall record the reason of his inability and shall cause the memorandum to be made in writing from his dictation.(3)[ Notwithstanding anything contained in the preceding sub-rules, it shall be within the discretion of the officer holding an inquiry to record or get recorded the verbatim statement of the witnesses instead of the memorandum, and whenever such a statement is recorded, such officer shall require the witness to sign the same after it is read over and admitted to be correct by him.(4)It shall be permissible for the officer holding an inquiry to dictate in the presence of the parties the deposition or its translation in English if in vernacular directly on the typewriter when such facility as available. If the evidence is given in vernacular, the dictation of translation in English shall be in addition to the vernacular deposition.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
