Section 7 in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.
7. Oaths of office and secrecy
.-Every person appointed to be Presiding Officer under sub-section (1) of section 4 shall, before entering upon his office, make and subscribe an oath of office and secrecy in the Forms annexed to these rules.FORM I(See rule 7)Form of oath of office for presiding officer of the debts recovery tribunal"I ....... (Name of the Presiding Officer) having been appointed as Presiding Officer do solemnly affirm/do swear in the name of God that I will faithfully and conscientiously discharge my duties as Presiding Officer to the best of my ability, knowledge and judgment, without fear or favour, affection or ill will.Name of the presiding officerDebts recovery tribunalFORM II(See rule 7)Form of oath of secrecy for presiding officer of the debts recovery tribunal"I ......... (Name of the Presiding Officer) having been appointed as Presiding Officer 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 Presiding Officer of said Debts Recovery Tribunal except as may be required for the due discharge of my duties as the Presiding Officer."Name of The Presiding OfficerDebts Recovery Tribunal[ Substituted by G.S.R. 646(E), dated 2-8-2000, for sub-Rules (4) and (5) (w.e.f. 2-8-2000).]
