Section 29 in The M.P. Employees' Insurance Courts Rules, 1963
29. Method of recording evidence.
- The evidence of each witness shall be taken down in writing by the Judge or where there is more than one Judge by the Junior judge, or at the dictation of any such Judge in the open Court, in the language of the Court, not ordinarily in the form of question and answer but in that of a narrative and, when completed, shall be read over or translated, where necessary, in the presence of such Judge, to the witness, and such Judge shall if necessary, correct the same, and shall sign it.
