Section 10B(6) in The Rajasthan Industrial Disputes Rules, 1958
(6)Evidence shall be recorded either in court on an affidavit but in the case of affidavit the opposite party shall have the right to cross examine each of the deponents filing the affidavit. As the oral examination of each witness proceeds, the the Labour Court or the Tribunal shall make a memorandum of the substance of what is being deposed. While recording the evidence the Labour Court or the Tribunal shall follow the procedure laid down in rule 5 of Order 18 of the First Schedule to the Code of Civil Procedure, 1908.
