Companies (Court) Rules, 1959

21. Affidavit verifying petition

Every petition shall be verified by an affidavit made by the petitioner or by one of the petitioners, where there are more than one, and in the case the petition is presented by a body corporate, by a director, secretary or other principal officer thereof; such affidavit shall be filed along with the petition and shall be in Form No. 3 :

Provided that the judge or Registrar may, for sufficient reason, grant leave to any other person duly authorized by the petitioner to make and file the affidavit.