(1)Notwithstanding anything contained in the Indian Oaths Act, 1873 (10 of 1873), every person who is elected or appointed to be a Councilor shall, before taking his seat, make and subscribe before [the Chairman or the Vice-Chairman or the District Magistrate or the Magistrate-in-charge] [Substituted by the West Bengal Act XII1 of 1995. w.e.f. 5.9.1995 for 'the Chairman, the Vice-Chairman, the District Magistrate, the Magistrate-in-charge'.] of the sub-division in which the municipal area is situated or an officer of the State Government authorized in this behalf by the District Magistrate an oath or affirmation of his allegiance to the Constitution of India in the following form"1, A. B., having been [elected] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9 1995, for 'elected 1 appointed] a Councilor of the municipal area of-, do swear in the name of God (or solemnly affirm) that I will bear true faith and allegiance to the Constitution of India as by law established, and that I will faithfully discharge the duties upon which I am about to enter."(2)Any person who, having been elected or appointed a Councilor, fails to make and subscribe, within three months of the date on which his term of office commences, the oath or affirmation under sub-section (1), shall cease to hold his office and his seat shall be deemed to have become vacant :Provided that the State Government may, for reasons to be recorded in writing, extend in each case or class of cases the above period of three months by such period as it thinks fit.[50A. Oath of secrecy to be taken by Chairman, Vice-Chairman and members of Chairman-in-Council. - (1) The Chairman, the Vice-Chairman, and a member of the Chairman-in-Council shall assume office after taking the oath of secrecy in the following form :"I, A. B., do swear in the name of God/solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as Chairman/Vice-Chairman/a member of the Chairman-in-Council except as may be required for the due discharge of my duties as such Chairman/Vice-Chairman/member of the Chairman-in-Council."(2)In the case of the Chairman. the oath of secrecy shall be administered by the District Magistrate or the Sub-divisional Magistrate in whose jurisdiction the Municipality is situated or an officer of the State Government authorized in this behalf by the District Magistrate. In the case of the Vice-Chairman or a member of the Chairman-in-Council, the oath of secrecy shall be administered by the Chairman.] [Inserted by the West Bengal Act XLV of 1994, w.e.f 10.10.1994.]
