Section 132 in The National Security Guard Rules, 1987
132. Swearing or affirming of court and interpreter.
- The Court shall take oath or affirmation in any one of the following forms or in such other form to the same purport, which would, according to the religion or otherwise be binding on the conscience of the officer constituting the court.Form Of OathI, ...................................... swear by almighty God that I will duly administer justice, according to the National Security Guard Act, 1986 without partiality, favour or affection".Form Of AffirmationI, ...................................... do solemnly, sincerely and truly declare and affirm that I will duly administer justice, according to the provisions of National Security Guard Act 1986 without partiality, favour or affection".(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."(3)The witnesses shall, after the administration of the oath and the affirmation, withdraw from the court.
