Section 35 in The Orissa State Transport Appellate Tribunal Rules, 1993
35.
In interlocutory matters and in any other proceedings, the Tribunal shall examine the witness, make a brief memorandum of the substance of the evidence of each witness and such memorandum shall be signed by the Presiding Officer after it is read over and explained by the Bench Clerk and admitted to be correct by the concerned witness and it shall form a part of the record :Provided that the evidence of any medical witness or any other expert witness shall be taken down as nearly as may be word for word.
