Section 55A(2) in The Chhattisgarh Municipalities Act, 1961
(2)If the President or Councillor does not take an oath under sub-section (1), it shall be deemed that such President or Councillor as the case may be, has not assumed his office:Provided that except with permission of the Collector, if any President or Councillor,, as the case may be, does not take an oath within 30 days from the date of his election or nomination, as the case may be, his seat shall be deemed to have fallen vacant ipso facto.] [Inserted by C.G. Act No. 10 of 2004, w.e.f. 1-1-2005.]
