Section 673A(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Every person who is elected to be a 366[Member] shall, before taking his seat, make at a meeting of the corporation an oath or affirmation of his allegiance to the Constitution of India in the following form, namely:-'I, ... having become a [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] of the Corporation swear in the name of the God/solemnly affirm, that I will bear the 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.
