Section 11 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
11. Procedure for recording oral evidence.
(a)The oral evidence shall be taken down in writing in English language by the Presiding Officer both in the form of narrative and of questions and answers as the circumstances of each case may require.(b)If the evidence is given in a language unacquainted to the Presiding Officer, he may take the help of an interpretor who will translate the evidence into English.(c)Evidence so taken down shall be read over and signed and as occasion may require explained or interpreted to the witness and on his admission as to the correctness of such evidence or after necessary correction his signature or left thumb impression shall be obtained thereon.
