Section 97 in The Indo-Tibetan Border Police Force Act, 1992
97. Oaths of member, Judge Attorney and witness
.-(1) An oath or affirmation in the prescribed manner shall be administered to every member of the Force Court and to the Judge Attorney, or, as the case may be, the Deputy Judge Attorney-General or the Additional Judge Attorney-General or the officer approved under section 95, before the commencement of the trial.(2)Every person giving evidence before a Force Court shall be examined after being duly sworn or affirmed in the prescribed form.(3)The provisions of sub-section (2) shall not apply where the witness is a child under twelve years of age and the Force Court is of opinion that though the witness understands the duty of speaking the truth, he does not understand the nature of an oath or affirmation.
