Section 23 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
23. Administering oath and recording of evidence.
(1)The Lokayukta or the Upa-Lokayukta, as the case may be, or an officer duly empowered by the Lokayukta, may administer oath to every person examined during any investigation under the Act.(2)The Lokayukta or the Upa-Lokayukta, as the case may be, may record in English the substance of the evidence given by each person examined by him.
