State of Madhya Pradesh - Act
The M.P. Commissioner of Oaths Rules, 1976
MADHYA PRADESH
India
India
The M.P. Commissioner of Oaths Rules, 1976
Rule THE-M-P-COMMISSIONER-OF-OATHS-RULES-1976 of 1976
- Published on 25 March 1977
- Commenced on 25 March 1977
- [This is the version of this document from 25 March 1977.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title.
- [(1)] [Renumbered by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (Ga), dated 30-8-96.] These rules may be called The Madhya Pradesh Commissioner of Oaths Rules, 1976.2. Definitions.
- In these rules, unless the context otherwise requires,-3. Appointment of Oaths Commissioner.
- [(1)] [Renumbered by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (Ga), dated 30-8-96.] Commissioner of Oaths shall be appointed by the appointing authority for different areas out of panel of lawyers prepared and submitted by the District Judges of different areas in order of merit after obtaining their consent from time to time.3A. [ [Inserted by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (ga), dated 30-8-96.]
4. Qualification for appointment of Oaths Commissioner.
- [(1) No person shall be eligible for inclusion on panel for appointment as Commissioner of Oaths unless he has been legal practitioner for at least five years on the date of submission of panel by the District Judge.5. Jurisdiction of Commissioner of Oaths.
- The Commissioner of Oaths shall have power to verify affidavits to be used in Courts by administering oaths and affirmations.6. Register of Oaths Commissioner.
- The District Judge shall enter the name of Commissioner of Oaths appointed by the appointing authority in the register of Commissioner of Oaths to be maintained in [Form 1-A] [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (ga), dated 30-8-96.] and shall issue to such a person a certificate in Form II on payment of prescribed fees.7. [ Term of Commissioner of Oaths. [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, Published in M.P. Gazette Part 4 (ga), dated 30-8-96.]
- Commissioner of Oaths shall be appointed for a period not exceeding three years, and his certificates may thereafter be renewed every three years by the District Judge with prior approval of appointing authority on payment of prescribed fee.8. [ Fee for the issue and renewal of certificates of Commissioner of Oaths. [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette Part 4 (ga) dated 30-8-96.]
- The fee for issue of certificate of appointment of Commissioner of Oaths shall be Rs. five hundred and the fee for renewal of such certificate shall be Rs. three hundred per year. A certificate of renewal shall be issued in Form No. III on payment of prescribed fee. The fee shall not be refundable.]9. [ Fee payable to Commissioner of Oaths. [Substituted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette Part 4 (ga) dated 30-8-96.]
- Every Commissioner of Oaths shall be entitled to charge fee of Rs. 5.00 per affidavit or such other fees as may be fixed by the appointing authority from time to time.Note. - Every Commissioner of Oaths shall be entitled to charge the actual railway fare of second class or actual bus fare when he is required to attend any place outside his office or court premises.]10. Register to be maintained by Commissioner of Oaths.
11. Seal of Oaths Commissioner.
- Every Commissioner of Oaths shall use a plain circular seal bearing his name and name of area within which he has been appointed to exercise his functions and the circumstances Commissioner of Oaths.12. Affidavit to be divided into paragraphs.
- Every affidavit containing a statement of facts shall be drawn up in the first person divided into paragraphs which shall be numbered consecutively and each paragraph, as nearly as may be, be confined to a distinct portion of the subject.13. Fullscap paper to be used.
- Every affidavit shall be fairly and legibly written or type written lithographed or printed, with quarter margin on one side only of the fullscap size paper.14. Affidavits filed or presented in court.
- Every affidavit shall be in the language of the court and shall bear the general heading,-"In the court of..............."The affidavit and every exhibit annexed thereto shall be marked with the particulars-of the case or proceeding in which it is sworn. The affidavit shall contain no statement which is in the nature of an expression of opinion or argument.15. Full particulars of persons and places to be given.
- An affidavit shall fully describe the person swearing it with such particulars as are his full name, the name of his father, his rank or degree in life, his profession, calling occupation or trade and his place of residence. Any person or place referred to in an affidavit shall be fully described in such manner as to enable his or its identity to be clearly fixed.16. Persons who make affidavit.
- Except as otherwise provided by law or by these rules or by an order of any court an affidavit may be sworn by any person having knowledge of the facts deposed to therein. Two or more persons may join in an affidavit, each deposing separately to such facts as are within his, knowledge.17. Form of affidavit.
- When the deponent speaks to any fact within his own knowledge, he must do so directly and positively using the words "I affirm" or "I make oath and say" or words to that effect.18. Facts to be within the knowledge of the deponent.
- Except on an interlocutory application, an affidavit shall be confined to such facts as the deponent is able, on his own knowledge to prove.19. Deponent's knowledge of source to be stated.
20. Identification of deponent.
- Every person swearing an affidavit shall, if not personally known to the person before whom the affidavit is sworn, be identified before that person, by someone known to him, and in such case the person whom the affidavit is made shall state at the foot of the affidavit, the name, address and description of the person by whom such identification was made. Such identification may be made by a person :21. Affidavit by purdanashin woman.
- No affidavit purporting to have been sworn by a woman who did not appear unveiled in the presence of the person before whom the affidavit was made, shall be used unless she was identified in the manner specified in Rule 20 and the affidavit is accompanied by a separate affidavit, by the person identifying her made at the time of identification setting forth the circumstances in which she was personally known to him or he was satisfied that she was such person as she alleged herself to be in her affidavit.22. Contents to be explained to deponent.
- The person before whom an affidavit is sworn shall ask the deponent if he has read the affidavit and understands the contents thereof. If the deponent states, that he has not read it or appears not to understand the contents or does not know the language thereof, he shall read and explain it or cause another person, to read and explain to such person in his presence. Until he is satisfied that the deponent fully understands its contents, he shall, not allow the affidavit to be sworn.23. Impounding of affidavit.
- When it appears to the Commissioner of Oaths that the deponent cannot be made or will not understand the contents of the affidavit, he shall impound it and forward it to the District Judge for such action as he may consider necessary.When an affidavit is impounded under this rule, the person impounding the same shall certify thereon the date on which and the circumstances in which it was impounded.24. Oath or affirmation by deponent.
- The persons administering an oath or affirmation to the Person making affidavit, shall follow the provisions of the Indian Oaths Act, 1873. The following forms are prescribed namely:-OathI swear that my this declaration is true, that it conceals nothing; and that no part of it is false. So help me God.AffirmationI solemnly affirm that this my declaration is true, that it conceals nothing, and that no part of it is false.25. Correction in affidavit.
- All interlineations, alterations or erasures in an affidavit shall be initialed by the person swearing it and the person before whom it is sworn. Such interlineations, alterations or erasures shall be made in such manner as not to obliterate or render it impossible or difficult to read the original matter. In case such matter has been obliterated so as to make it impossible or difficult to read it, it shall be rewritten on the margin and initialed by the person before whom the affidavit is sworn No interlineation, alteration or erasure shall be made in an affidavit after it has been sworn.26. Certification of verification.
- The person before whom an affidavit is sworn shall certify at the foot of the affidavit the fact of the affidavit having been sworn before him, the manner in which he has complied with Rule 20, and the date and hour of swearing of the affidavit and shall mark, initial and date any exhibits referred to therein.27. Affidavit containing numerous corrections.
- The Court may refuse to receive an affidavit m which interlineations, alterations or erasures, appear to be so numerous as to make it expedient that the affidavit should be rewritten.28.
IN THESE RULES, 'Affidavit' includes a petition and other document required to be sworn, and 'sworn' shall include 'Affirmed'.29. Inquiry into allegations of professional and other misconduct of Commissioner of Oaths.
(a)An inquiry into misconduct of Commissioners of Oath may be initiated either suo motu by appointing authority or/and District Judge or on a complaint received by such authority.(b)Where an inquiry is initiated suo motu by authorities referred to m the foregoing rule, the District Judge shall send to the Oath Commissioner a statement specifying the charge or charges against him together with particulars of oral or documentary evidence relied upon in support of such charge or charges and in other cases supply the Oath Commissioner with copy of complaint received by him.(c)The District Judge after giving to the person making the allegations in case of inquiry started om complaint as well as to the Oath Commissioner against whom such allegation is made an opportunity of being heard and after taking into consideration any evidence oral and documentary that may be produced before him, shall make a report to the appointing authority.(d)If the appointing authority after considering the report of the District Judge is of opinion that action should be taken against Oath Commissioner, the appointing authority may make an order :30. Submission of returns.
- Every Commissioner of Oath shall in the first week of each quarter on 7th January, 7th April, 7th July, and 7th October submit to the District Judge quarterly return in Form VI of work done by him as Commissioner of Oath during the preceding quarter.31.
Every Commissioner of Oath shall have office at the place mentioned in the certificate of appointment and shall exhibit it in a conspicuous place thereat in a Board showing his name and designation as Commissioner of Oaths.32. Removal of Commissioner of Oaths.
- The appointing authority may in his discretion remove any Commissioner of Oaths from his office without assigning any reason and such Commissioner of Oaths shall not be entitled for refund of any fees.32A. [ Vacation of office of Commissioner of Oaths. [Inserted by Notification No. C-3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-96.]
- The office of a Commissioner of Oaths shall stand vacated,-33. & 34.
[x x x] [Rules 33 & 34 omitted by Notification No. 3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-1996.][Form I] [Inserted by Notification No. 3916-III-I-27-75, dated 12-8-96, published in M.P. Gazette, Part 4 (ga), dated 30-8-1996.]Application for appointment as Commissioner of Oaths(Under Rule 3 of the Commissioner of Oaths Rules, 1976)| 1. | Name of the applicant | ............................. |
| 2. | Father's/Husband's Name | ............................. |
| 3. | Full address | ............................. |
| 4. | Place of practice as entered in the certificate ofregistration as a lawyer | ............................. |
| 5. | Year from which practising in law | ............................. |
| 6. | Whether was appointment as a Commissioner of Oaths in thepast? If so, the reason for termination of appointment | ............................. |
| 7. | Whether was appointment as Notary in the past ? If so, thereason for termination of appointment | ............................. |
| 8. | Facts attracting special consideration | ............................. |
| Date................. | Day of............... |
| Place................ | ......................... |
| Signature of the applicant. |
| Date................. | Day of............... |
| Place................ | ......................... |
| Signature of the applicant. |
| 1. | Date of presentation or receipt of application. | ............................. |
| 2. | Remarks of the District Judge | ............................. |
| 3. | Any other special facts in the knowledge of the District Judge requiring special consideration. | ............................. |
| Date................. | Day of............... |
| Place................ | ......................... |
| Signature of the DistrictJudge with official seal. |
| Serial No. | Full name and address of Commissioner of Oath | Professional address of Commissioner of Oath | Qualification of Commissioners of Oath |
| (1) | (2) | (3) | (4) |
| Number of date of order of appointing authorityreg. appointment of Commissioners of Oath | Date of appointment | Area in which Commissioners of Oath may practise |
| (5) | (6) | (7) |
| 1. | Name of the applicant | ............................. |
| 2. | Place of the work. | ............................. |
| 3. | Period for which the renewal is sought | ............................. |
| 4. | Date on which the term expires. | ............................. |
| 5. | Amount of fee deposited for renewal (enclose the treasury challan) | ............................. |
| 6. | Special cause for delay if any, in making application (attached documents, if any supporting the claim). | ............................. |
| 1. | Date of presentation or receipt of application | ............................. |
| 2. | Remarks of the District Judge | ............................. |
| 3. | Reasons for condonation of delay (in short) | ............................. |
| 4. | Date on which the application is forwarded to the appointing authority | ............................. |
| Seal................. | |
| Signature | |
| Date................. | District Judge |
| Serial No. | Date | Nature of document verified | Name of court where the document is to be used | Name of deponent |
| (1) | (2) | (3) | (4) | (5) |
| Name of attesting witness | Name of place where the documents verified | Fee charged | Travelling allowance if any charged | Signature of deponent | Remarks |
| (6) | (7) | (8) | (9) | (10) | (11) |
| Certificate No................................... | ....................of Dist |
| 1. | Name and address of Oath Commissioner | ............................. |
| 2. | Registration Number | ............................. |
| 3. | Particulars of Oath Commissioner's acts done during the year | ............................. |