Section 6(5) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(5)The Electoral Registration Officer may in his discretion :(a)require any claimant, objector or person objected to, to appear in person before him.(b)require that the evidence tendered by any person shall be given on oath and administer an oath for the purpose or may require the evidence be tendered by filing affidavit duly attested.
