Section 5 in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
5. Undertaking, Oath of office and Secrecy.
- The Chairman or Member of the Commission shall before assumption of this office give an undertaking that.(a)He is not disqualified in any manner as provided under the Act for appointment as Member or Chairman of the Commission: -(b)He ceased to have any interest in any of the employment prohibited under the provisions of the Act; and(c)He shall make and subscribe to an oath of office and secrecy in Forms and II respectively provided in the schedule annexed to these rules before the Governor or some other person appointed in that behalf by him.The ScheduleForm I(Form of Oath of office for Chairman/Members of the Andhra Pradesh Electricity Regulatory Commission)I..................having been appointed as Chairman/Member of the Andhra Pradesh Electricity Regulatory Commission do solemnly affirm/swear in the name of God that will faithfully and conscientiously discharge my duties as Chairman/Member to the best of my ability, knowledge and judgment, without fear or favour, affection or ill-will.Signature of Chairman/MemberForm II(Form of Oath of Secrecy for Chairman/Member of the Andhra Pradesh Electricity Regulatory Commission)I...................having been appointed as Chairman/Member of the Andhra Pradesh Electricity Regulatory Commission do solemnly affirm/Swear in the name of God that will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as Chairman/Member of the said Commission except as may be required for the due discharge of my duties as Chairman/Member.Signature of Chairman/Member
