(1)Every [Chairperson and] [Inserted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rejasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.] member shall, before entering upon his duties as such, make and subscribe before [an officer authorised by the State Government by a general or special order] [Substituted vie Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010] for the purpose an oath or affirmation in the prescribed form.(2)Any member who fails to comply with the provisions of sub-Section (1) within a period of one month from the date of the first meeting of the Municipality or in case of a member elected in a bye-election or a nominated member, from the date of his election or, as the case may be, his nomination, shall be deemed to have vacated his seat:Provided that the period during which such member was in jail as an under trial prisoner or as a detenue or as a political prisoner shall not be taken into account.
