Report No. 28

60. Section 7-Form of oath.-The form in which an oath should be taken has been discussed elsewhere1.

1. Para. 24(b), supra.

61. Section 7 and permission to witness to take an oath in a particular form.-We are of the opinion, that while ordinarily the general form of oath or affirmation1-2 should be adhered to, the court should have a power to permit a witness to take the oath, etc., in another form which is regarded as binding by the class of persons to which he belongs. We have, accordingly, proposed a suitable provision3 on the subject, on the lines of existing section 8.

1. App 1, clause 6.

2. Para. 22, supra.

3. App 1, clause 6.