Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Electricity Regulatory Commission (Oath of office and of secrecy by Members) Rules, 2003 CONTENTS 1. Rule 2. Rule 3. Rule Gujarat Electricity Regulatory Commission (Oath of office and of secrecy by Members) Rules, 2003 In exercise of the powers conferred by clause (b) of sub-sec. (2) of Sec. 64 read with Sec. 8 of the Gujarat Electricity Industry (Reorganization and Regulation) Act, 2003 (Guj. 24 of 2003), the Government of Gujarat hereby makes the following rules, namely 1. Rule :- (1) These rules may be called the Gujarat Electricity Regulatory Commission (Oath of office and of secrecy by Members) Rules, 2003. (2) They shall come into force on the date of publication in the Official Gazette. 2. Rule :- The Chairperson and Member of the Gujarat Electricity Regulatory Commission shall before entering upon his office make and subscribe to an oath of office and oath of secrecy in the following forms, namely A Form of oath of office. "I......having been appointed as a Chairperson/Member of the Gujarat Electricity Regulatory Commission do solemnly affirm (or swear in the name of God) that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear of favour, affection or illwill." B Form of oath of Secrecy. "I, .... do solemnly affirm (or swear in the name of God) that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be bought under my consideration or shall become known to me as a Chairperson/ Member of the Gujarat Electricity Regulatory Commission except as may be required for the due discharge of my duties as such Chairperson/Member". (FRM) 3. Rule :- The oath of office and of secrecy shall be made and subscribed before the Chief Minister, Gujarat.