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State of Uttar Pradesh - Section

Section 6 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

6. Oath of Office [Section 12-E, U.P. Panchayat Raj Act].

(1)Every person shall, before entering upon any office referred to in Sections 11-A, 12, 43 and 44 of U.P. Panchayat Raj Act and Rule 86 of U.P. Panchayat Raj Rules make and subscribe before such authority as may be prescribed on oath or affirmation in the form to be prescribed.
(2)Any member who declines or otherwise refuses to make and subscribe such oath or affirmation as aforesaid shall be deemed to have vacated the office forthwith.Note - But now above Rule 86 has been omitted by Notification No. 4275/33-1-1994-282-94, dated 9th September and replaced by U.P. Panchyat Raj (Oath of office of Pradhan, Up-Pradhan, Panch, Sarpanch, Sahayak Sarpanch and Member of Gram Panchayat) Rules, 1994.