Section 15 in The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006
15. Repeal and Saving.
- The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2001 are hereby repealed :Provided that any order issued or any action taken under the rules so repealed, shall be deemed to have been issued or taken under the corresponding provisions of these rules.Form 'A'Oath of Office(See rule 13)I ________________, appointed as Chairperson/Member of the Punjab State Electricity Regulatory Commission do hereby solemnly declare, that I will be faithfully, perform the duties of my office to the best of my ability, knowledge and judgment.Oath taken before me.Dated,_______________ Chandigarh.Form 'B'Oath of Office(See rule 13)I _______________, appointed as Chairperson/Member of the Punjab State Electricity Regulatory Commission do hereby solemnly affirm that I will faithful and bear true allegiance to India and to the Constitution of India as by law established and that I will loyally carry out the duties of my office.Oath taken before me.Dated,_______________ Chandigarh.Form 'C'Oath of Office(See rule 13)I _____________, appointed as Chairperson/Member solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter, which shall be brought under my consideration or shall become known to me as Chairperson/Member of the Punjab State Electricity Regulatory Commission, except as may be required for due discharge of my duties as Chairperson/Member or as may be specially permitted by the Governor of the State of Punjab.Oath taken before me.Principal Secretary to Government of Punjab,Department of Power.Dated,_______________ Chandigarh.
