Section 35 in Rules of the High Court of Judicature for Rajasthan, 1952
35. Registers.
- Oath Commissioners shall maintain a register or registers which shall contain the following particulars with respect to each affidavit sworn before them, namely:-(a)serial number:(b)date and time of making the affidavit:(c)particulars of the case to which the affidavit relates:(d)full particulars of the person making the affidavit:(e)particulars of the person identifying him:(f)fee paid:(g)name of the Oath Commissioner before whom the affidavit is sworn: and(h)signature of the Oath Commissioner and remarks, if any The Chief Justice may from time to time fix the number of registers to be maintained and add to. or alter the particulars required to be entered therein.The Registers shall be open to inspection by the Registrar.
