(3)Oath Commissioners shall maintain a register or registers (Reg. No. 6) which shall contain the following particulars with respect to each affidavit, sworn before them, namely:-(a)serial number;(b)date and time of making the affidavit;(c)particulars of the case to which the affidavit relates;(d)full particulars of the person making the affidavit;(e)particulars of the person identifying him;(f)fee paid;(g)name of the Oath Commissioner before whom the affidavit is sworn; and(h)signature of the Oath Commissioner and remarks, if any.The Registers shall be inspected periodically by the Presiding Officers of the courts concerned.
