43D. [ Oath of allegiance and office. - (1) The President and every member of a] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, before taking his seat, make and subscribe at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] an oath or affirmation of his allegiance to the Constitution in the following form :-
"I A. B., having been elected a member/President of this [Municipality] [Substituted by U.P. Act No. 12 of 1994.] do 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, that I will uphold the sovereignty and integrity of India, and that I will faithfully and conscientiously discharge the duties upon which I am about to enter."(2)The President or the members who fails to make, within three months of the date on which his term of office commences or at any one of the first three meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], held after the said date, whichever is later, unless this period is extended by the District Magistrate, the oath or affirmation laid down in and required to be taken by sub-section (1) shall cease to hold his office and his seat shall be deemed to have become vacant.(3)Any person required under sub-section (1) to make an oath or affirmation shall not take his seat at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or do any act as a member or President of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] unless he has made and subscribed an oath or affirmation as laid down under sub-section (1).(4)[ Within seven days of the constitution or reconstitution of the Municipality, the District Magistrate shall convene a meeting of the Municipality for the Administration of oath or affirmation in the manner prescribed in this section and such meeting shall be presided over by the District Magistrate or in his absence by a Deputy Collector nominated by him in this behalf. The meeting, so convened shall be treated as the First Meeting of the Municipality.] [Substituted by U.P. Act No. 38 of2006, published in the U.P. Gazette, Extraordinary, Part I, Section (ka), dated 11.12.2006.](5)The Executive Officer shall, as soon as may be, report to the District Magistrate the name of the President or Member, if any, who ceases to hold his office under sub-section (2).
