(5)A commission for ascertaining the sufficiency of any security or the means of a person seeking permission to sue in [as an indigent person] [Substituted by Notification No. 907/VIII-b-189, dated 15-9-1979, (w.e.f. 16-2-1980).] shall be issued to a Civil Court Amin, and only in exceptional cases to a legal practitioner on the list of Commissioners.
