24. [ Notification of election and oath or affirmation of allegiance. [Substituted by Act No. 11 of 1994.]
(1)No elected member of a Municipality shall enter upon his duties as such member until he has taken or made, at a meeting of the Municipality, an oath or affirmation of his allegiance to India in the following form, namely : -"I, A.B. having been elected Member of the Nagar Panchayat or Municipal Council of.......do hereby solemnly swear (or affirm) that I will be faithful and bear true allegiance to India and to the Constitution of India as by the law established and I will faithfully discharge the duties upon which I am about to enter".(2)The State Government shall notify in the Official Gazette every election of President of a Municipality and no President shall enter upon his duties as such until his election is so notified :Provided that the State Government may refuse to notify the election as President of any person who has incurred a disqualification under this Act or under any other law for the time being in force, subsequent to his election as member of the Municipality :Provided further that the State Government shall not refuse to notify the election of the President without giving an opportunity of being heard to the concerned person.]Conduct of Business
