Section 31 in The Constitution of Jammu and Kashmir
31. [ Oath of Office. [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.]
- The Governor and every person discharging the functions of the Governor shall before entering upon his office, make and subscribe in the presence of the Chief Justice of the High Court or, in his absence, the senior most Judge of that Court available, an oath or affirmation in the following form, that is to saydo swear in the name of God'I, A, B. ___________________________________that I will solemnly affirm faithfully execute the office of Governor (or discharge the functions of the Governor) of Jammu and Kashmir and will to the best of my ability preserve, protect and defend the Constitution and the law and that I will devote myself to the service and well being of the people of the State.]
