74. Powers of District Judge to appoint lawyers to verify affidavits
(1)A District Judge may appoint legal practitioners to administer oath to declarants.(2)[ The fee chargeable by the Oath Commissioner so appointed shall be Rs. 15/- for each affidavit for all the Courts. Such fees paid to an Oath Commissioner shall be taxed in the decree.] [Substituted by Notification No. 05/S.R.O./2014, dated 30.7.2014-Rajasthan Gazette, Extraordinary, Part I(B), dated 7.8.2014, page 39.](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.(4)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 some one known to him, and in such case the person before 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 :-(a)personally acquainted with the person to be identified;(b)who is reasonably satisfied as to his identity:Provided that in the latter case the person so identifying shall sign at the foot of the affidavit a declaration in the following form, after there has been affixed to such declaration in his presence, the signature or thumb-impression of the person so identified namely - Form of Declaration.I .................... (name, description and address) declare that I am satisfied on the grounds stated below that the person making this affidavit and alleging himself to be A.B. is that person, Grounds.....................(5)Oath Commissioners shall at their own expense provide themselves with an official seal to be made under the direction of the court which appointed them as Commissioners. This should indicate the name of the court to which the Commissioner is attached and shall provide space for recording the serial number and date of the entry relating to the affidavit in the Commissioner's register.This seal shall be surrendered to the court when the person having such seal ceases to hold the office of an Oath Commissioner.(E)Adjournments
