(1)A commission for the examination of any person including one for the administration of a special oath shall ordinarily be issued to a legal practitioner practising cither before the Court issuing the commission or before the Court within whose jurisdiction the person resides. Such commissions may, if it is considered, desirable, also be issued to a Court (not being a High Court) within the local limits of whose jurisdictions the person resides.N.B. - A list of persons exempted from appearance in Court is given in Appendix I.(2)A commission for making a local investigation necessitating the taking of evidence shall ordinarily be issued to a legal practitioner, and in cases requiring some special and technical knowledge to a person possessing the necessary technical and special knowledge.A commission for local investigation not necessitating the taking of evidence may be issued to a legal practitioner or an Amin.(3)A commission to examine accounts may be issued to any person (including a legal practitioner) who is a competent accountant.(4)A commission for preparation of a map or to make partition shall ordinarily be issued to a Civil Court Amin. When it is impracticable, in consequence of temporary pressure of business or for some other good and sufficient reason, to have it executed by the Civil Court Amin, a commission may be issued to a qualified Commissioner on the list of Commissioner framed by the District Judge under Rule 66.(5)A commission for ascertaining the sufficiency of any security or the means of a person seeking permission to sue in [as an indigent person] [Substituted by Notification No. 907/VIII-b-189, dated 15-9-1979, (w.e.f. 16-2-1980).] shall be issued to a Civil Court Amin, and only in exceptional cases to a legal practitioner on the list of Commissioners.(6)[ A commission for conducting sale of property which is subject to speedy and natural decay and which is in the custody of the court pending the determination of the suit shall ordinarily be issued to a Civil Court Amin, and only in exceptional circumstances it shall be issued to an Advocate Commissioner.(7)A commission to perform any ministerial act may be issued to an Advocate Commissioner.] [Added by Notification No. 920/VIII-b-28, dated 11-9-1979 (w.e.f. 15-12-1979).]
