Section 148 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
148. Oath.
(1)All evidence shall be taken on oath.(2)The form of the oath shall be as follows ;"I swear in the name of God (or solemnly affirm) that the evidence which I shall give in this case shall be true, that I will conceal nothing, and that no part my evidence shall be false".
