Section 17B(1) in The M.P. Municipal Corporation Act, 1956
(1)Every Mayor and every Councillor shall before taking part in the election of speaker in the first meeting of the Corporation or before entering upon his office, as the case may he. shall make and subscribe in the presence of the Collector an oath or affirmation in the following form :-"I............. the Mayor/elected Councillor/nominated Councillor of Municipal Corporation swear in the name of the God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India, and will faithfully and impartially perform my duties.
