Section 4(5) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(5)A person appointed as member of the Commission shall, before he enters his office, make and subscribe before the Governor or some person appointed in that behalf by him, oath or affirmation according to the Form set out hereunder:-(a)"I, A. B. ............ having been appointed as member of the Commission under the Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988, do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will duly and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office without fear or favour, affection or ill will"; and(b)"I, ... do swear in the name of God/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 a member of the Commission except as may be required for due discharge of my duties as such member".
