Section 5 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
5. Oath of Office and Secrecy.
- Any person appointed as the chairperson or a member of the Commission shall before entering upon his office, make and subscribe before the Governor or some person appointed in that behalf by him an oath of office and of secrecy in the Forms appended to these rules.
