(5)The members of the Court shall not themselves 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.................A.................B................., 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 rules and regulations made under the Air Force Act, 1950, and I do further declare, upon my honour, that I will not on any account or at 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.
