Section 52 in M.P. Industrial Relations Rules, 1961
52.
The Labour Court, the Industrial Court or a Board shall as the examination of each witness proceeds record a memorandum of the substance of what the witness deposes. Such memorandum or statement shall be signed by the witness and the presiding officer of the Labour Court, the President/Member of the Industrial Court, or the Chairman of the Board, as the case may be :Provided that such Court or Board may, if it thinks fit to do so, record the statement of any witness in full.
