Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(3) in Haryana Municipal Corporation Election Rules, 1994

(3)The oath of allegiance shall be administered to a member who was not present at the meeting convened under sub-rule (2) or to a member elected or nominated to fill a casual vacancy, subsequently by the Mayor.