(2)The trial judge advocate shall then be sworn or affirmed by the president in the following form:—“I do swear in the name of Godsolemnly affirm that I will duly and faithfullyand to the best of my ability, knowledge and judgment perform the duties of my office according to law, without fear or favour, affection or ill-will, and that I will not upon any account at any time whatsoever disclose or discover the vote or opinion of any particular member of this court-martial unless thereunto required in due course of law.”
