Section 48 in Rules of the High Court of Judicature for Rajasthan, 1952
48. Impounding of affidavit.
- When it appears to an Oath Commissioner that the deponent cannot be made to or will not understand the contents of the affidavit, he shall impound it and forward it to the Registrar for such action as he may consider necessary.When an affidavit is impounded under this Rule, the person impounding the same shall certify therein the date on which and the circumstances in which, it was impounded.[49. Oath or affirmation by dependent. - The person administering an oath or affirmation to the person making an affidavit shall follow the provisions of the Oaths Act, 1969 (Central Act No. 44 of 1969). The form of Oath/Affirmation given in the Schedule to the said Act for affidavits is reproduced below:-Form No. 4 (Affidavits):-"I do swear in the name of God solemnly affirm that this is my name and signature (or mark) and that the contents of his my affidavit are true] [Substituted by No. 6/S.R.O., dated 28-10-1972.].
