Section 15 in The Petroleum and Natural Gas Regulatory Board (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2006
15. Interpretation.
- If any question arises relating to the interpretation of these rules, the decision of the Central Government there-upon shall be final.Form-I(see rule 13)Form of Oath of Office for the Chairperson and Members of the Petroleum and Natural Gas Regulatory BoardI,____________________________________ having been appointed as the Chairperson or Member (cross out portion not applicable) solemnly affirm and do swear in the name of God that I will faithfully and conscientiously discharge my duties as the Chairperson or Member (cross out portion not applicable), of the Petroleum and Natural Gas Regulatory Board, to the best of my ability, knowledge and judgement, without fear or favour, affection or ill-will.Dated.(Name of the Chairperson or Member)Petroleum and Natural Gas Regulatory BoardForm-II(see rule 13)Form of Oath of Secrecy for the Chairperson or Members of the Petroleum and Natural Gas Regulatory BoardI,______________________________________ having been appointed as the Chairperson or Member (cross out portion not applicable) do solemnly affirm and swear in the name of God that I will 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 the Chairperson or Member (cross out portion not applicable), of the said Petroleum and Natural Gas Regulatory Board, except as may be required for the due discharge of my duties as the Chairperson or Member (cross out portion not applicable).Dated:(Name of the Chairperson/Member)Petroleum and Natural Gas Regulatory Board
