Section 42 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
42.
Oaths shall not be administered to parties to suits, unless the Court or other party to a suit so require. When one or other party to a suit, both belonging to a Scheduled tribe or tribes specified in Item I of Part I-Assam on the schedule to the Constitution (Scheduled Tribes) Order, 1950, demand that evidence shall be taken on oath, or the Court so require, the whole of them shall be sworn in the presence of some persons whom the Court may depute in the mode most binding on their conscience. Christians shall only be sworn by Christians; Hindus or Mohammadans shall be examined on solemn affirmation.
