Section 55A in The Chhattisgarh Municipalities Act, 1961
55A. Oath or affirmation by the President and the Councillor.
- [(1) Every President and every Councillor shall before taking part in the election of Speaker in the first meeting of the Council Nagar Panchayat or before entering upon his office, as the case may be, shall make and subscribe in the presence of the concerned, Sub-Divisional Magistrate an oath or affirmation in the following form-I............President/elected councillor/nominated councillor of Municipal Council/Nagar Panchayat............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 that I will uphold the sovereignty and integrity of India, and I will faithfully and impartially perform my duties.(2)If the President or Councillor does not take an oath under sub-section (1), it shall be deemed that such President or Councillor as the case may be, has not assumed his office:Provided that except with permission of the Collector, if any President or Councillor,, as the case may be, does not take an oath within 30 days from the date of his election or nomination, as the case may be, his seat shall be deemed to have fallen vacant ipso facto.] [Inserted by C.G. Act No. 10 of 2004, w.e.f. 1-1-2005.]
