Section 26 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
26. Memorandum of evidence.
- It shall not be necessary to take down or dictate or record the evidence of a witness at length, but one of the members or the sole member as the case may be, sitting to hear the case, while a witness is being examined, shall dictate to the deposition writer, a memorandum of the substance of what the witness deposed, and such memorandum shall be signed by the members of Bench or the sole member, hearing the case, and shall form part of the record.Provided that in lieu of recording evidence, Affidavit to prove the fact or facts may be taken by the Tribunal and counter affidavit may be allowed to be filed by the other party.
