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State of Tripura - Section

Section 72 in Tripura Municipal Act, 1994

72. Oath of allegiance to be taken by member.

(1)Notwithstanding anything contained in the Indian Oaths Act 1873,every person who is elected or appointed to be a member shall, before taking his seat, make and subscribe before the Chairman or the Vice-Chairman or the District Magistrate or the Magistrate-in-charge of the sub-division in which the Municipal area is situated or an officer of the State Government authorised in this behalf by the District Magistrate an oath or affirmation of his allegiance to the Constitution of India in the following from :-
"I , A . B having been| elected(appointed)| a member of the Municipal area
of-----------------------, do swear in the name of God (or 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".
(2)Any person who, having been elected or appointed a member, fails to make and subscribe, within three months of the date on which his term of office commences, the oath or affirmation under sub-section (1), shall cease to hold his office and his seat shall be deemed to have become vacant:Provided that the State Government may, for reasons to be recorded in writing, extend in each case or class of cases the above period of three months by such period as it thinks fit.