- [(1) The Government, after each general election shall nominate a member elected as Councillor for convening" the first meeting of the Municipality and before convening such meeting he shall make and subscribe an oath or affirmation in the form specified in the Third Schedule for the purpose before the officer nominated by the Government in this behalf.Provided that the member nominated by the Government shall, a far as possible, be the eldest among the Councillors elected in the Municipality.(1A)All other Councillors shall before assuming charge of their office, make and subscribe an oath or affirmation, in the form set out for this purpose in the Third Schedule, before the Councillor nominated under sub-section (1), on the date specified by the Government and before the date fixed by the State Election Commission for conducting the election of the Chairperson under sub-section (1) of Section 12.(1B)A Councillor who was not able to make an oath or affirmation under sub-section (1A) or a Councillor elected in the bye-election may make such oath or affirmation before the Chairperson.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](2)The Chairperson and the Deputy Chairperson shall also, before entering upon their offices, make and subscribe an oath or affirmation in the form set out in the said Schedule. The Chairperson shall make and subscribe such oath or affirmation before the Officer authorised by the Government in this behalf, and the Deputy Chairperson shall make and subscribe such oath or affirmation before the Chairperson after the Chairperson has been elected.(3)No Councillor who has not taken an oath or affirmation [under sub-section (1A) or under sub-section (1B)] [Substituted 'under sub-section (1)' by Act 14 of 1999, w.e.f. 24-3-1999.] shall vote or take part in the proceedings of any meeting of the Municipality, nor shall be included as a member of any of the Committee constituted by the Municipality.(4)[ The Government may by notification in the Gazette, declare the office of Councillor as vacated in his own motion where such a Councillor has not assumed charge of his office by making an oath or affirmation without sufficient cause within a maximum period of thirty days from the date by which he was elected as a Councillor.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
