Section 33 in Jammu and Kashmir Municipal Corporation Act, 2000
33. Oath or affirmation by Councillor.
(1)Every Councillor shall, before taking his seat, make and subscribe at a meeting of the Corporation an oath or affirmation according to the following form, namely:-" I A.B.C. having been elected/nominated as Councillor of the Municipal Corporation of ____________________do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India and Constitution of Jammu and Kashmir as by law established and that I will faithfully discharge the duty upon which I am about to enter".(2)If a person sits or votes as a Councillor before he has compiled with the requirements of sub-section(1), he shall be liable in respect of each day on which he so sits or votes to a tax under this Act, and his vote will be considered invalid. penalty of five hundred rupees to be recovered as an arrear of tax under this Act, and his vote will be considered invalid.
