Section 10 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
10. Notification, of election, etc., and oath of allegiance.-
(1)Every election and co-option of a Member and the election of the Chairman or Vice-Chairman of a Panchayat Samiti shall be notified by the Deputy Commissioner concerned in the Official Gazette and no Member shall enter upon his duties until his election or co-option has been so notified and notwithstanding anything contained in the Indian Oaths Act, 1873, until he has taken or made, at a meeting of the Panchayat Samiti, an oath or affirmation of his allegiance in the form specified in Schedule I.(2)If any such person refuses to take or make such oath or affirmation, his election or co-option, as the case may be, shall be deemed to be invalid and a fresh election or co-option shall take place.(3)No person whose election or co-option has been deemed to be invalid under this section shall be eligible for election or co-option to any Panchayat Samiti for a period of two years from the date on which he ought to have taken or made such oath or affirmation.
