(2)The oath of secrecy shall be administered by,-(a)in the case of a Municipal Corporation, the Secretary to the State Government in-charge of municipal affairs or his nominee not below the rank of a Deputy Secretary to the State Government, and(b)in the case of a Municipal Council or Nagar Panchayat, the District Magistrate or 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.
