Section 38 in The M.P. Co-Operative Tribunal Regulations, 2000
38. Affidavits.
(1)The Tribunal may at any stage of a proceeding call for proof of any fact by an affidavit.(2)Every affidavit for use in the Tribunal shall bear the general heading as "Before the Madhya Pradesh Co-operative Tribunal, Bhopal" and shall set for the the cause title of the proceeding or matter in which it is sought to be used and, in the case of an affidavit in an interlocutory application, also' the cause title of the interlocutory application.(3)An affidavit shall be confined to statements of facts and avoid arguments and when it contains statements of facts not within the declarant's personal knowledge but based on information received, by the declarant, he shall state so and shall also state that he believes them to be true and shall also give the source of such information wherever possible and the grounds of his belief, if any.(4)Affidavits intended for use before the Tribunal may be made before and attested by any of the following persons:-(a)Any Judicial Officer, Magistrate or other Presiding Officer of Civil or Criminal Court.(b)Any Notary appointed under the Notaries Act (Central Act LIII of 1952).(5)The deponent of an affidavit shall sign or make his mark at the foot of every page of the affidavit and also at the end of it. The Attesting Officer shall authenticate every correction, alteration or interlineation by placing his initials near it and also enter at the foot of every page the number of such authenticated corrections, etc. or enter the word 'nil', if there is none and initial such entry and sign his name and enter his designation at the end of the affidavit and affix thereto his official seal or seal of his Court together with the date. The fact of the oath having been administrated or the solemn affirmation having been made in his presence shall be noted by the attesting officer, before he affixes his signature.(6)If the deponent is not personally know to the attesting officer, he shall be identified by a person known to the attesting officer, and the fact of such identification together with the name description of the person making the identification shall be noted at the end of the affidavit and the signature of such person shall be affixed. If the deponent is not known to the attesting officer or can not be so identified, the left hand thumb impression of such deponent shall also be affixed at the end of the affidavit and be certified to be such impression by the attesting officer.(7)If the deponent is illiterate or blind or is not acquainted with the language in which the affidavit is made or written, the affidavit shall be read out the explained to him in the language known to him in the presence of the attesting officer, who shall certify that it was so explained to him and the deponent appeared to understand the same and signed his name or made his mark in his presence.
