(1)Every application under Section 9, Section 14, Section 17, Section 27, Sections 34, 39 and Section 43 of the Act shall be made in writing duly signed and verified in the manner prescribed by Order VI, Rules 14 and 15 of the Code of Civil Procedure, 1908 and if the Court so directs, shall be supported by an affidavit. It shall be divided into paragraphs numbered consecutively and shall contain the name, description and place of residence of the parties. It shall contain a statement in concised form-(a)of the material facts constituting cause of action;(b)of facts showing that the Court to which the application is presented has jurisdiction;(c)relief asked for; and(d)names and address of the persons liable to be affected by the application:Provided that where a party, by reason (1) absence or for any other reason, is unable to sign and verify the same, it may be signed and verified by any person duly authorised by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.
