(1)Every, -(a)Mayor and President; and(b)Member of a Municipality, other than an ex-officio member, shall, before assuming his duties, as a Mayor or a President or as such member, as the case may be, make and subscribe an oath or affirmation of his allegiance to the Constitution of India in the form set out for the purpose in the First Schedule.(2)Such oath or affirmation shall, -(a)in the case of a Mayor or a Councillor of a Municipal Corporation, be made and subscribed before the Divisional Commissioner; and(b)in the case of a President or a member Municipal Council or a Nagar Panchayat be made and subscribed before the Deputy Commissioner or an officer not below the rank of an Extra Assistant Commissioner, to be nominated by the Deputy Commissioner.(3)Such oath or affirmation shall be made and subscribed before the election of, -(i)in the case of Municipal Corporation, the Mayor; and(ii)in the case of a Municipal Council or a Nagar Panchayat, the President.
