Section 57(7) in The Evidence Act, 1977 (1920 A.D)
(7)the accession to office, names, titles, functions and signatures of the persons filling for the time being any public office in any part of India, if the fact of their appointment to such office is notified in the Gazette of India or in the official Gazette of any Local Government; the accession to office, names, titles, functions and signatures of the persons filling for the time being any public office in any part of the State ;
