108. Swearing of interpreter and shorthand-writer.—
(1)At any time during the trial, should the court think it necessary, an impartial person may be employed to serve as an interpreter and sworn or affirmed as such in the following manner:—“I do swear in the name of Godsolemnly affirm that I will to the best of my ability trulyinterpret and translate as I will be required to do touching the matter before this court-martial.”(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.”
