Section 13 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
13. Method of recording evidence.
- The Claims Tribunal shall, as examination of witnesses proceeds, make a brief memorandum of the substance of the evidence of each witness and such memorandum shall be written and signed by the members of the Claims Tribunal and shall form part of the record:Provided that the evidence of any medical witness shall be taken down as nearly as may be word for word.
