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State of Rajasthan - Section

Section 85 in The General Rules (Civil), 1986

85. Witness not to be given seat on dias.

- No witness should be provided any seat on the dias. All witnesses shall give their evidence from the witness-box. Witnesses should normally stand while giving evidence. However, Presiding Officer may allow the witness to be seated, while giving evidence, considering valid grounds such as (i) infirmity; (ii) old age; (iii) inordinate length of time in giving evidence; or (iv) for any other reason recorded to be in writing.