Section 37 in The Rajasthan Workmen's Compensation Rules, 1960
37. Power of summary examination.
(1)The Commissioner during a local inspection or at any other time, save at a formal hearing of a case pending before him, may examine summarily and person likely to be able to give information relative to such case where 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 a person examined under sub-rule (1).(3)Statements made by person examined under sub-rule (1), if reduced to writing, shall not be signed by the person making the statement, nor shall they, except, as hereinafter provided, be incorporated in the record or utilized by the Commissioner for the purpose of arriving at a decision in the case.(4)If a witness who has been examined under sub-rule (1) makes in evidence any material statement contradicting any statement made by him in such examination and reduced to writing the Commissioner may call his attention to such statement, and shall in the case direct that the parties be furnished with the relevant part of such statement for the purpose of examining or cross-examining the witness.(5)Any statement or part of a statement which is furnished to the parties under sub-rule (4) shall be incorporated in the record.(6)Where a case is settled by agreement between the parties the Commissioner, may incorporate in the record any statement made under sub-rule (1) and may utilise such statement for the purpose of justifying his acceptance of, or refusal to accept, the agreement reached.
