Section 132(2) in The National Security Guard Rules, 1987
(2)The Court, or any other person empowered by it in this behalf shall administer to the interpreter (if any) an oath or affirmation in any of the following forms, or in such other form to the; same purport as the Court ascertains to be; according to the religion or otherwise binding on the conscience of the person who is to act as interpreter.Form Of OathI, ...................................... swear by almighty God that I will faithfully interpret and translate, as I shall be required to do touching the matter before this court".Form Of AffirmationI, ...................................... do solemnly, sincerely and truly declare and affirm that I will faithfully interpret and translate, as I shall be required to do touching the matter before this court."
