Section 10B(6) in M.P. Industrial Disputes Rules, 1957
(6)[ The Labour Court or Tribunal, as the case may be, shall, as the examination of each witness proceeds, make a memorandum of the substance of what he deposes and such memorandum shall be written and signed by the Presiding Officer :Provided that the Labour Court or Tribunal, as the case may be, may follow the procedure laid down in Rule 5 of Order XVIII of the First Schedule to the Code of Civil Procedure, 1908, if it considers necessary so to do, in view of the nature of the particular industrial disputes pending before, it.] [Inserted by Notification No. 7014/5052/XV1, dated 5-10-1961.]
