Section 9(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Any person who having been elected to be a councilor fails to make, withinthree months of the date on which his term of office commences or at one of the firstthree meetings held after the said date, whichever is later the oath or affirmation laiddown in subsection (1) shall cease to hold his office and his seat shall be deemed to havebecome vacant.
