Section 197 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
197. Evidence on oath.
(1)A Committee may administer oath or affirmation to a witness examined before it.(2)The form of the oath or affirmation shall be as follows:-"I, A.B. do swear in the name of God solemnly affirm that the evidence which I shall give in this case shall be true, that I will conceal nothing, and that no part of my evidence shall be false."
