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Union of India - Section

Section 70 in The Indo-Tibetan Border Police Force Rules, 1994

70. Swearing or affirmation of Judge Attorney and other officers .-After the members of the Court are all sworn or have made affirmation, on oath or affirmation, shall be administrated to the following persons or such of them as are present at the Court in such of the following Forms as shall be appropriate, or in such other Forms 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 ATTORNEY
Form of OathI,..........................swear by Almighty God, that I will, to the best of my ability, carry out the duties of Judge Attorney, in accordance with the provisions of the Indo-Tibetan Border Police Force Act, 1992 and the rules made thereunder 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, unless required to give evidence thereof by a Court of law.Form of AffirmationI,.........................do hereby, solemnly, sincerely and truly, declare and affirm, that I will to the best of my ability, carry out the duties of Judge Attorney in accordance with the provisions of the Indo-Tibetan Border Police Force Act, 1992 and the rules made thereunder without partiality, favour or affection, and I do further solemnly, sincerely and truly declare and 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, unless required to give evidence thereof by a Court of Law.
(B)OFFICER ATTENDING FOR THE PURPOSE OF INSTRUCTION
Form of OathI,....................................swear by Almighty 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 unless required to give evidence thereof by a Court of Law.Form of AffirmationI,.......................................do, solemnly, sincerely and truly declare and 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 unless required to give evidence thereof by a Court of Law.
(C)SHORTHAND WRITER
Form of OathI,......................................swear by Almighty God that I will truly take down to the best of my power, the evidence to be given before this Court and such other matters as I may be required to take down and will, when required, deliver to the Court a true transcript of the same.Form of AffirmationI,......................................do, solemnly, sincerely and truly, declare and affirm, that I will truly take down to the best of my power the evidence to be given before this Court and such other matters as I may be required to take down and will, when required, deliver to the Court a true transcript of the same. (D) INTERPRETERForm of OathI,....................................swear by Almighty God that I will faithfully, interpret and translate, as I shall be required to do, touching the matter before this Court.Form of AffirmationI,.......................................do, solemnly, sincerely and truly declare and affirm, that I will faithfully interpret and translate, as I shall be required to do, touching the matter before this Court.