Section 72 in The Orissa Municipal Corporation Act, 2003
72. Oath or affirmation.
(1)Every elected Corporator and every person nominated under clause (b) of Section 6 before taking his seat, shall make and subscribe at the first meeting of the Corporation an oath or affirmation according to the following form, namely:-"I.A.B., having been elected as a Corporator (or nominated under clause (b) of Section 6) as representative in this Corporation, 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 discharge the duty upon which I am about to enter."(2)If a person seats or votes as a Corporator or seats as a representative nominated under clause (b) of Section 6 before he has complied with requirement of the said section, he shall be liable in respect of each day on which he seats or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrear of tax under this Act.
