Section 14 in The Railway Claims Tribunal (Procedure) Rules, 1989
14. Filing of affidavit.
(1)The Tribunal may direct the parties to give evidence, if any, by affidavit.(2)Notwithstanding anything contained in sub-rule (1), where the Tribunal considers it necessary for just decision of the case, it may order cross-examination of any deponent.(3)[ Every affidavit to be filed before the Tribunal shall be in Form VIII.] [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]
