Section 136(2) in The Border Security Force Rules, 1969
(2)The Court, or any other person empowered by it in this behalf shall administer to the interpreter (if any) an oath or affirmation in any of the following forms, or in such other forms to the same purport as the Court ascertains to be according to the religion or otherwise binding on the conscience of the person who is to act as interpreter.Form of Oath"I,.........................................swear by Almighty God that I will faithfully interpret and translate as I shall be required to do touching the matter before this Court ".Form of Affirmation"I,.........................................do solemnly, sincerely and truly declare and affirm that I will faithfully interpret and translate, as I shall be required to do touching the matter before this Court ". (3) The witnesses shall, after the administration of the oath and the affirmation, withdraw from the Court.
