Section 167(1) in The Punjab Panchayati Raj Act, 1994
(1)Every election of a member of Zila Parishad shall be notified by the State Government in the Official Gazette and no member shall enter upon his duties until his election has been so notified and, notwithstanding anything contained in the Oaths Act, 1969, until he has taken or made, at a meeting of the Zila Parishad, an oath or affirmation of his allegiance in the form as specified in Schedule I.
