(2)The court, or any other person empowered by it in this behalf shall administer to the interpreter an oath or affirmation in any of the following forms, or in such other form to the same purport as the court ascertains to be according to the religion, or otherwise, binding on the conscience of the person who is to act as interpreter.Form of Oath"I,............... 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 Affirmation"I, ............. 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".
