24. [ Notification of elections and nominations. [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
(1)Every election or nomination of a member and election of the president of a Municipal Committee or Municipal Council shall be notified in the Official Gazette and neither the president nor member shall enter upon his duties until his election or nomination has been so notified and until, notwithstanding anything contained in the Oaths Act, 1969, elected president or members has been or made at a meeting of the Municipal Committee or Municipal Council an oath or affirmation of his allegiance to India and the Constitution of India in the following form, namely:-"I ________________ having been elected as the president or a member of a Municipal Committee or Municipal Council of _________ do solemnly swear in the name of God that I shall bear true faith and allegiance to the Constitution of India as by law established and that I shall faithfully discharge the duties upon which I am about to enter.".(2)Every election of the president or a member shall be notified in the Official Gazette by the State Election Commission not earlier than one week before the expiry of the duration of the existing municipality:Provided that notification regarding bye-election result shall be published in the Official Gazette by the State Election Commission forthwith.(3)If any such person omits or refuses to take or make the oath or affirmation as required by sub-section (1) within three months of the date of notification of his election, his election shall be deemed to be invalid for any reason which it may consider sufficient unless the State Government extends the period within which such oath or affirmation may be taken or made.(4)If an election is deemed to be invalid under the provisions of subsection (3), a fresh election shall be held.]
