(1)Notwithstanding anything contained in the Indian Oaths Act, 1873 (10 of 1873), every person who is elected or appointed to be a Councilor shall, before taking his seat, make and subscribe before [the Chairman or the Vice-Chairman or the District Magistrate or the Magistrate-in-charge] [Substituted by the West Bengal Act XII1 of 1995. w.e.f. 5.9.1995 for 'the Chairman, the Vice-Chairman, the District Magistrate, the Magistrate-in-charge'.] of the sub-division in which the municipal area is situated or an officer of the State Government authorized in this behalf by the District Magistrate an oath or affirmation of his allegiance to the Constitution of India in the following form"1, A. B., having been [elected] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9 1995, for 'elected 1 appointed] a Councilor 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."
