Section 84 in The Central Administrative Tribunal Rules Of Practice, 1993
84. Affidavits of illiterate, blind, etc
.-Where an affidavit is sworn or affirmed by any person who appears to be illiterate, blind or unacquainted with the language in which the affidavit is written, the attestor shall certify that the affidavit was read, explained or translated by him or in his presence to the deponent and that he seemed to understand it, and made his signature or mark in the presence of the attestor in Form No. 15.
