78. Power of District Judges to appoint lawyers to verify affidavits.
- [A District Judge may appoint legal practitioners to administer oaths to declarant's.] [Vide G. O. No. 135/VII-591, dated 1st February, 1928.][The fees chargeable by Oath Commissioners so appointed shall be [Rs. 1.50] [Substituted by Notification No. 77/VII-d-27, dated 10-2-1972. (w.e.f. 3-8-1974).] for each affidavit for courts of Munsifs, Small Cause Courts and of Assistant Collectors and [Rs. 2.00] [Substituted by Notification No. 412/VII-d-27, dated 30-7-1981, published In U. P. Gazette, Part II, dated 10-10-1981.] for each affidavit for all other Courts [and Rs. 4.00 to each affidavit for the High Court] [Added by Notification No. 412/VII-d-27, dated 30-7-1981, published In U. P. Gazette, Part II, dated 10-10-1981.]. The said fee shall be in addition to the stamp duty chargeable under Article 4 of the Schedule '1-B' of the Indian Stamp Act] :[Provided that the Superintendent-cum-Accountant of the office of the Official Liquidator, High Court, Allahabad who has been appointed as ex officio Oath Commissioner by the High Court for verifying the affidavits in liquidation cases pertaining to his office shall not be entitled to charge any fee for verification of such affidavits and the affixation of coupons on such affidavits is also dispensed with.] [Substituted by Notification No. 668/VIII-d-177, dated 6-11-1981 (w.e.f. 6-3-1982).]
