(1)The Registrar, the Deputy Registrar, and the Assistant Registrar may Administer oaths and solemn affirmations to deponents making affidavits.(2)The Court Sheristedars may administer oaths and solemn affirmations to the witnesses deposing before the Court.(3)[ Any Officer, not below the rank of Section Officer, as may be specially empowered by the Honourable the Chief Justice, may also administer oath and affirmation to deponents making affidavits.] [Inserted vide Notification No.C-2002/93 dated 18.6.1994, published in Gujarat Government Gazette, Part IV-C.]
