Section 11(4) in Maharashtra Public Trust Rules, 1951
(4)It shall be permissible for the officer holding an inquiry to dictate in the presence of the parties the deposition or its translation in English if in vernacular directly on the typewriter when such facility as available. If the evidence is given in vernacular, the dictation of translation in English shall be in addition to the vernacular deposition.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
