178. Members of Court not to be sworn or affirmed .-The members of the Court shall not be sworn or affirmed, but when the Court is a Court of inquiry on recovered prisoners of war, the members shall make the following declaration:-
"I.......................do declare upon my honour that I will duly and impartially inquire into and give my opinion as to the circumstances in which....................... became a prisoner of war, according to the true spirit and meaning of the regulations of the regular Army; and I do further declare, upon my honour that I will not on any account, or any time disclose or discover my own vote or opinion or that of any particular member of the Court, unless required to do so by competent authority."
