Section 15 in The Appellate Tribunal For Forfeited Property (Conditions Of Service Of Chairman And Members) Rules, 1989
15. Interpretation
.-If any question arises relating to the interpretation of these Rules, the matter shall be referred to the Central Government, who shall decide the same.Form(See rule 12)Oath of OfficeI...........do swear/solemnly affirm that I will be faithful and bear true allegiance to India and to the Constitution of India, as by law established, that I will uphold the sovereignty and integrity of India and that I will carry out duties of my office loyally, honestly and with impartiality.So help me God.Signature :Chairman/MemberAppellate Tribunal for Forfeited Property Officer before whom the oath was taken.
