54. Swearing or affirming of judge-advocate and others .-After the members of the Court are all sworn or have made affirmation, an oath or affirmation shall be administered to the following persons or such of them as are present at the Court-Martial, in such of the following forms as shall be appropriate, or in such other form to the same purport as the Court ascertains to be according to the religion or otherwise binding on the conscience of the person to be sworn or affirmed:-
(A)Judge-advocateForm Of Oath"I.................do swear by Almighty God that I will to the best of my ability carry out the duties of judge-advocate in accordance with the Air Force Act, 1950, and the rules made thereunder and without partiality, favour or affection, and I do further swear that I will not on any account at any time whatsoever, disclose or discover the vote or opinion on any matter of any particular member of this Court-Martial, unless required to give evidence thereof by a Court of justice or a Court-Martial in due course of law."Form Of Affirmation"I.................do solemnly affirm that I will to the best of my ability carry out the duties of judge-advocate in accordance with the Air Force Act, 1950, and the rules made thereunder and without partiality, favour or affection, and I do further solemnly affirm that I will not on any account at any time whatsoever disclose or discover the vote or opinion on any matter of any particular member of this Court-Martial, unless required to give evidence thereof by a Court of justice or a Court-Martial, in due course of law."(B)Officer attending for the purposes of instructionForm Of Oath"I.................do swear by in the name of God that I will not, on any account, at any time whatsoever disclose or discover the vote or opinion of any particular member of this Court-Martial unless required to give evidence thereof by a Court of justice or a Court-Martial in due course of law."Form Of Affirmation"I.................do solemnly affirm that I will not on any account, at any time whatsoever, disclose or discover the vote or opinion of any particular member of this Court-Martial, unless required to give evidence thereof by a Court of justice or a Court-Martial, in due course of law."(C)Shorthand WriterForm Of Oath"I.................do swear by in the name of God that I will truly take down to the best of my power the evidence to be given before this Court-Martial and such other matters as I may be required and will, when required, deliver to the Court a true transcript of the same."Form Of Affirmation"I.................do solemnly affirm that I will truly take down to the best of my power the evidence to be given before this Court-Martial and such other matters as I may be required, and will, when required, deliver to the Court a true transcript of the same."(D)InterpreterForm Of Oath"I.................do swear in the name of 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.................do solemnly affirm that I will faithfully interpret and translate, as I shall be required to do, touching the matter before this Court-Martial."
