Section 7 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure for Appointment as Presiding Officer of the Appellate Tribunal) Rules, 2002
7. Oaths of office and secrecy.
- Every person appointed to be Presiding Officer under section 36J of the Act shall, before entering upon his office, make and subscribe an oath of office and secrecy in the Forms annexed hereto.AnnexureForm-I(See rule 7)Form of oath of office for Presiding Officer of the Housing Finance Institutions Debt Recovery Appellate 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 consciously 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 Recovery Officer)Housing Finance Institutions DebtRecovery Appellate TribunalForm-II(See rule 7)Form of oath of secrecy for Presiding Officer of the Housing Finance Institutions Debt Recovery Appellate 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 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 Appellate Tribunal except as may be required for the due discharge of my duties as the Presiding Officer."(Name of the Recovery Officer)Housing Finance Institutions DebtRecovery Appellate Tribunal
