(5)Oath Commissioners shall at their own expense provide themselves with an official seal to be made under the direction of the court which appointed them as Commissioners. This should indicate the name of the court to which the Commissioner is attached and shall provide space for recording the serial number and date of the entry relating to the affidavit in the Commissioner's register.This seal shall be surrendered to the court when the person having such seal ceases to hold the office of an Oath Commissioner.(E)Adjournments
