Section 212 in The Haryana Motor Vehicles Rules, 1993
212. Powers of summary examination.
[Sections 169 and 176(b)]. - (1) The Claims Tribunal may, during a local inspection or at any other time save at a formal hearing of a case pending before it, examine summarily any person likely to be able to give information relating to such case, whether such person has been or is to be called as a witness in the case or not and whether any or all of the parties are present or not.(2)No oath shall be administered to person to be examined under sub-rule (1).
