Section 74 in Jammu and Kashmir Panchayati Raj Rules, 1996
74. Oath of office.
- [(1) Every candidate who desires to contest the election of Sarpanch/Panch of Halqa Panchayat/Elected Member in District Development Council/Chairperson of Panchayati Adalat/Chairperson, Block Development Council/Chairperson and Vice Chairperson of District Development Council shall have to take an oath as per "Form 4" of the rules before the prescribed authorities.] [Substituted by Notification No. S.O. 330, dated 24.10.2020.](2)After the oath is made and subscribed in the aforesaid manner, it shall be forwarded to the concerned Secretary of the Halqa Panchayat/Block Development Council or Panchayati Adalat as the case may be for record.(3)The Halqa Panchayat shall conduct its business on any procedure prescribed hereinafter.
