Section 2 in The M.P. Commissioner of Oaths Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing authority" means the High Court.(b)"Court" means only Civil Court under superintendence of the High Court.(c)"Form" means a form appended to these rules.(d)"Commissioner of Oaths" means person other than Civil Courts or Magistrates authorized under Section 139 (a) C.P.C. or under Section 297 Cr.P.C. or any other Court generally or specially empowered under Section 139 (c), C.P.C. to administer oath to the deponent.(e)"District Judge" means District Judge of the area in relation to which any person has been appointed as Commissioner of Oath.
