Section 6(4) in Rules Under The Indian Oaths Act, 1873
(4)Legal Practitioners appointed as Oath Commissioners under sub-rule (1) of Rule 69 of the General Rules (Civil) 1952 by the District Judges.The above mentioned persons will cease to exercise power to administer oaths and affirmations for the purpose of affidavits to be used in non-judicial proceedings as soon as they cease to be Commissioners of Oath or Oath Commissioners under the above mentioned Code and Rules.Fee chargeable shall be rupee one for each affidavit.
