Section 112 in The Bihar Municipal Election Rules, 2007
112. Administration of Oath.
(1)The oath/affirmation of the Councillors elected from each Municipality shall be taken in accordance with procedures laid down in Section 15 of the Act. The programmes for swearing in ceremony shall be determined by the State Election Commission.(2)The Chief Councillor/Deputy Chief Councillor shall also be sworn in accordance with procedure laid down in Section 24 of the Act. The programmes for swearing in ceremony shall be determined by the State Election Commission.
