(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.
