Every affidavit should clearly express how much is a statement of declarant's knowledge and how much is a statement made on his information or belief and must also state the sources or ground of the information or belief with sufficient particularity.Note. In case of affidavits under Order XXXII, Rule 4 (A)(3), the officer before whom such affidavits are sworn, should see that the words "and that he (she) is a fit person to be so appointed" are always inserted in the affidavit by the deponent. The affidavit should also state-(i)whether the minor has an appointed guardian or declared guardian and if so, who that person is;(ii)if not, who the natural guardian is and in the absence of a natural guardian, who actually has the custody of the minor;(iii)where any person other than one of the above is proposed as guardian for the suit, the reason for not proposing the person omitted.
