Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(4) in West Bengal Municipal Corporation Act, 2006

(4)Any Councillor nominated by the Mayor as the Deputy Mayor or a member of Mayor-in-Council under sub-section (2) of section 19, shall assume office forthwith after taking the oath of secrecy before the Mayor in the following form :-"I, A.B., do swear in the name of God (solemnly affirm) that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as Deputy Mayor, a Member of the Mayor-in-Council except as may be required for the due discharge of my duties as such Deputy Mayor or Member of the Mayor-in-Council."