Section 239 in The Bihar Motor Vehicles Rules, 1992
239. Recording of evidence.
- The member constituting the Claims Tribunal or the Chairman thereof shall make a brief memorandum of the substance of the evidence of every witness as examination of the witness proceeds and such memorandum shall be written and signed by the member or the Chairman thereof with his own hand and shall form part of the record:Provided that if the member or the Chairman is prevented from making such memorandum, he shall record the reason of his inability to do so and shall cause such memorandum to be made in writing from his dictation and shall sign the same, and such memorandum shall form part of the record:Provided further that the evidence of any meticulous witness shall be taken down as early as may be, word for word.
