- The evidence of the witnesses examined before the Inquiring Officer shall be recorded in the language of the Court either by the Inquiring Officer himself or to his dictation. The record of the evidence if recorded by the Inquiring Officer himself or the transcript of the short-hand notes, if the evidence is recorded to dictation, shall be read over and explained to the witness and corrected by him, if necessary with the permission of the Inquiring Officer; thereafter it shall be signed by the Inquiring Officer.
