Section 2C(8) in The Rajasthan Industrial Disputes Rules, 1958
(8)Where in respect of objections raised against the membership of a union the number of witnesses to be examined is very large, the Registrar may, examine such number of witnesses as he may determine, by adopting such sampling method as the Registrar may deem fit. The Registrar may, with the consent of the parties, examine the witnesses in camera.
