Section 59 in The Madurai City Municipal Corporation Act, 1971
59. [ Oath or affirmation. [Section 61 substituted by Tamil Nadu Act 26 of 1994.]
(1)Every councillor and every person nominated under clause (a) of sub-sect ion (2) of section 5, before taking his seat, shall make and subscribe at a meeting of the council an oath or affirmation according to the following form, namely:-"I, A.B. having been/ elected as a councillor of [x x x] this council do swear in the name of God solemnly affirm that will bear true faith and allegiance to the Constitution of India as by law established that will uphold the sovereignty and integrity of India and that will faithfully discharge the duty upon which am about to enter.(2)If a person sits or votes as a councillor [x x x] [Omitted by Tamil Nadu Act 22 of 1997.] before he has complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he sits or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrears of tax under this Act.]
