Section 214 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
214. Method of recording evidence. - (1) The Claims Tribunal shall as examination of a party or a witness proceeds, make a brief memorandum of the substance of what is deposed and such memorandum shall be written and signed by the Claims Tribunal and shall from part of the record:
Provided that evidence of any medical witness shall, as nearly as may be, be taken down word for word:Provided further that where the Claims Tribunal is unable to make a memorandum it shall cause the reason of such inability to be recorded and shall cause the memorandum to be made in writing from its dictation.(2)The copies of medicolegal reports, post-mortem reports, papers relating to reports submitted by Investigating Police Officer or any other person which the Claims Tribunal deems appropriate, shall be admissible in evidence without formal proof thereof. However, the witness relating to these documents and papers may be examined on oath if required necessary in any circumstances of the case.".
