(2)During the trial, an impartial person shall be employed as a shorthand-writer and duly sworn or affirmed as such in the following manner:—“I do swear in the name of Godsolemnly affirm that I will truly take down to the best ofmy power the evidence to be given before this court-martial and such other matters as I will be required, and when required, will deliver to the court a true transcript of the same.”
