Section 15(1) in Arunachal Pradesh Municipal Act, 2007
(1)Notwithstanding anything contained in the Indian Oaths Act,1873, every person who is elected as a Councillor shall, before taking his seat, make and subscribe an oath or affirmation of his allegiance to the Constitution of India before 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.
