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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(2)Any member who declines or otherwise refuses to make and subscribe such oath or affirmation as aforesaid shall be deemed to have vacated the office forthwith.Note - But now above Rule 86 has been omitted by Notification No. 4275/33-1-1994-282-94, dated 9th September and replaced by U.P. Panchyat Raj (Oath of office of Pradhan, Up-Pradhan, Panch, Sarpanch, Sahayak Sarpanch and Member of Gram Panchayat) Rules, 1994.