Section 28 in Civil Court Rules of the High Court of Judicature at Patna
28.
District Judges should be careful to satisfy themselves that persons whom, in the exercise of the power vested in them under clause (c) of Section 139 of the Code of Civil Procedure, they propose to appoint to be Commissioners to administer oaths on affidavits, are trustworthy and capable of discharging that function with efficiency.
