Section 197 in The West Bengal Panchayat Act, 1973
197. Oath or affirmation.
- Every member of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad other than a member referred to in [clauses (i) and (iii) of sub-section (2) of section 94 and clauses (i), (iii) and (iv) of sub-section (2) of section 140] [Words, figures and brackets substituted for the words, figures, letters and brackets 'sub-clause (iii) of clause (a) of sub-section (2) of section 94 and subclauses (iii) and (iv) of clause (a) of sub-section (2) of section 140' by W.B. Act 58 of 1978.] shall before taking his seat make and subscribe before such authority as may be specified by the State Government in this behalf, an oath or affirmation according to the form set out for the purpose in the Third Schedule.
