Section 85 in Uttar Pradesh Municipal Corporation Act, 1959
85. Oath of allegiance to be taken by the Mayor and members.
- [(1) Notwithstanding anything contained in the Indian Oaths Act, 1873, every person who is elected a Corporator [* * *] [Substituted by U.P. Act 21 of 1964.] or co-opted as a member of the Development Committee and every person who is elected a Mayor shall before taking his seat make an oath or affirmation in the following form, namely:Corporator [* * *]"I, A.B., having been elected ___________________Co-opted member of the "Mayor" do swear in the name of God Development Committee of this Corporation _________________________that I will solemnly affirm 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."][(1-A) Within seven days of the constitution under Section 9 or reconstitution under Section 538 of the Corporation the Municipal Commissioner shall convene a meeting of the Municipal Corporation. The Commissioner of the Division or in his absence the District Magistrate shall administer the oath or affirmation to the Mayor and thereafter the Mayor shall administer the oath or affirmation to corporators who have been declared elected. Such meeting shall be presided over by the Commissioner of the Division or in his absence the District Magistrate. The meeting so convened, shall be treated as the First Meeting of the Municipal Corporation.] [Substituted by U.P. Act 38 of 2006, S.4.](2)Any person who having been elected a Corporator or Mayor [* * *] [Omitted by U.P. Act 12 of 1977.] or coopted a member of the Development Committee fails to make within three months of the date on which his term of office commences or at one of the first three meetings of the Corporation held after the said date, whichever is later, 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 Corporation, in the case of a person co-opted a member of the Development Committee at a meeting of such Committee, or do any act as Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] or Mayor or such member of the Development Committee, as the case may be, unless he has made an oath or affirmation as laid down in subsection (1).
