Family Courts Act, 1984
16. Evidence of formal character on affidavit
(1) The evidence of any person where such
evidence is of a formal character, may be given by affidavit and may, subject
to all just exceptions, be read in evidence in any suit or proceeding before a
Family Court.
(2) The Family Court may, if it thinks fit, and
shall, on the application of any of the parties to the suit or proceeding
summon and examine any such person as to the facts contained in his affidavit.