Section 70A in Tamil Nadu Panchayats (Elections) Rules, 1995
70A. [ Oath or Affirmation by the President/Member. [Substituted by G.O. Ms. No. 241, Rural Development (PE), dated the 24th September 2001.]
(1)In the first meeting of the Panchayat after an ordinary election or after a casual election, -(a)the President of Village Panchayat shall make and subscribe an oath or affirmation before the Returning Officer or Assistant Returning Officer;(b)the members of the Village Panchayat shall make and subscribe an oath or affirmation in the presence of the President of the Village Panchayat;(c)the senior member of Panchayat Union Council or the District Panchayat, as the case may be, nominated by the respective Returning Officers, shall make and subscribe an oath or affirmation before such Returning Officers; and(d)the other members of the Panchayat Union Council or the District Panchayat, as the case may be, shall make and subscribe an oath or affirmation in the presence of the senior member, so nominated, of the Panchayat Union Council or the District Panchayat, as the case may be.(2)The President of Village Panchayat and members of the Panchayats shall make and subscribe an oath or affirmation in the following form, namely: -"I, A.B., having been elected a member/having become a member of this Village Panchayat/Panchayat Union Council/District Panchayat do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter".]
