- Notwithstanding anything contained in any law for the time being in force except the Constitution (Seventy third Amendment) Act, 1992 the term of office of the members of a Panchayat constituted or deemed to have been constituted under the Kerala Panchayats Act, 1960 (32 of 1960) which expired on the 9th day of August, 1993 shall be deemed to have been extended until a corresponding Village Panchayat is duly constituted under this Act for the first time [within one year from the commencement of the constitution (Seventy third Amendment) Act, 1992] and accordingly anything done or any action taken by the Government or said Panchayats or any person or authority in the purported exercise of the powers and functions conferred by or under the Kerala Panchayats Act, 1906 shall not be deemed to be invalid or ever to have been invalid merely, on the grounds that the term of office of the members of the Panchayats aforesaid had expired on said date.Second Schedule[See Section 152 (1) and 153 (13)]Form of Oath or AffirmationI, ..................., having been elected member/President/Vice President of the .....................village/block/district panchayat, do swear in the name of God/solemnly affirm, that I will bear true faith and allegiance to the Constitution of India as by law established, and [uphold the sovereignty and integrity of India] [Substituted by Act 13 of 1999.] that I will duly and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office without fear or favour or affection or illwill.[Third Schedule] [Substituted by Act 13 of 1999.][See Sub-section (1) of section 166]Functions of Village PanchayatsA. Mandatory Functions.
