(2)After which the Court, or some person empowered by it, shall administer to the interpreter (if any), an oath or affirmation in one of the following forms, or in such other form to the same purport as the Court ascertains to be according to his religion or otherwise binding on his conscience.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-Martial."Form of Affirmation"I,...........................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-Martial."
