Section 79 in The Calcutta Municipal Corporation Act, 1980
79. Oaths of allegiance to be taken by Councillors [* * * *. -] [Words omitted by W.B. Act 36 of 1994.]
Every person who is a Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] shall, before taking his seat at a meeting of the Corporation, make and subscribe before a person to be nominated by the State Government in this behalf an oath or affirmation of his allegiance to the Constitution of India in the following form:-I, A. B., being a Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] of the Calcutta Municipal Corporation, do solemnly swear/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully discharge the duties upon which I am about to enter.
