Section 16 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
16. Recording of evidence.
(1)In any proceedings before the Tribunal, shall not be necessary to record the evidence of witnesses at length in all cases, but the Tribunal, shall record or cause to be recorded a memorandum of the substance of evidence of witness and such memorandum shall be signed by the Chairman or Member, as the case may be, and shall form part of the record.(2)The evidence of any person where such evidence is of a formal character, may be given by affidavit and may, subject to all just exceptions, be read in evidence in any suit or proceedings before the Tribunal.(3)It shall also be open to the Tribunal to record the evidence in Electronic form.(4)Where the Tribunal is prevented by death, transfer or other cause from concluding the trial of the petitions, his successor may deal with any evidence taken down under sub-clause (1) as if such evidence had been taken down by him under that sub-clause and may proceed with the claim petition from the stage at which his predecessor left it.
