Section 2(2) in The Rajasthan State Commission of enquiry (Procedure) Rules, 1969
(2)Every statement furnished under sub-rule (1) shall be accompanied by an affidavit in support of the facts set out in the statement sworn by the person furnishing the statement.[Provided however that where a statement has been furnished or is to be furnished by a public servant in his official capacity on the basis of official record, it shall not be necessary to support it by and affidavit of the person laying such statement before a Commission.] [Added by Notification No. F. 1 (6) (2) Home 5/78 vide G.S.R. 151 dated 27-2-1978, published in Rajasthan Gazette Part IV-C(1), dated 4-1-79 at page 418.]
