Section 7 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
7. Oaths of office and secrecy .-Every person appointed to the [Chairperson] under section 9 of the Act shall, before entering upon his office, make and subscribe an oath of office and secrecy in the Forms annexed to these rules.
AnnexureFORM I(See rule 7)Form Of Oath Of Office For [Chairperson] Presiding Officer Of The Debt Recovery Appellate Tribunal"I, .....(Name of the [Chairperson] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).]), having been appointed as [Chairperson] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] do solemnly affirm/do swear in the name of God that I will faithfully and conscientiously discharge my duties as [Chairperson] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] to the best of my ability, knowledge and judgement, without fear or favour, affection or ill will."NAME OF THE [CHAIRPERSON] [Substituted by G.S.R. 645(E), dated 2-8-2000, for "Presiding Officer" (w.e.f. 2-8-2000).]DEBTS RECOVERY APPELLATE TRIBUNALFORM-II(See rule 7)Form Of Oath Of Secrecy For [Chairperson] [Substituted By G.S.R. 645(E), Dated 2-8-2000, For &Quot; Presiding Officer&Quot; (W.E.F. 2-8-2000).] Of The Debt Recovery Appellate TribunalI,....(Name of the [Chairperson]), having been appointed as [Chairperson] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] do solemnly affirm/do swear in the name of God 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] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] of said Debts Recovery Appellate Tribunal except as may be required for the due discharge of my duties as the [Chairperson] [Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).]."NAME OF THE [CHAIRPERSON] [Substituted by G.S.R. 645(E), dated 2-8-2000, for "Presiding Officer" (w.e.f. 2-8-2000).]DEBT RECOVERY APPELLATE TRIBUNAL
