Section 31 in Bihar Employees Insurance Courts Rules, 1952
31. 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 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 sign it.
