- Any person, not a party to the proceedings, may be permitted by the Court to intervene and show that the allegations made by the petitioner are contrary to facts and that the proceedings are collusive. Such permission shall not be granted unless the person seeking to intervene files an affidavit in support of his position and satisfies the Court that it is proper to give such permission. Such person shall, when he first appears in Court, file a proceeding stating his or her address for service.
