Section 6(7) in The Monopolies And Restrictive Trade Practices Act, 1969
(7)The Chairman of the Commission and [every other member] [ Substituted by Act 30 of 1984, Section 6, for " every member" (w.e.f. 1.8.1984).] shall, before entering upon his office, make and subscribe to an oath of office and of secrecy in such form, in such manner and before such authority as may be prescribed.
