Section 673A in Greater Hyderabad Municipal Corporation Act, 1955
673A. [ Oath of allegiance to be taken by [Member] [Inserted by Act No.17 of 1994.].
(1)Every person who is elected to be a 366[Member] shall, before taking his seat, make at a meeting of the corporation an oath or affirmation of his allegiance to the Constitution of India in the following form, namely:-'I, ... having become a [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] of the Corporation swear in the name of the God/solemnly affirm, that I will bear the true faith and allegiance to the Constitution of India as by Law established, that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter.(2)Any such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] who fails to make, within three months from the date on which his term of office commences or at one of the first three meetings held after the said date, whichever is later, the oath or affirmation laid down in sub-section (1), shall cease to hold office and his seat shall be deemed to have become vacant.(3)No such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] shall take his seat at a meeting of the Corporation or do any act as such [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] unless he has made the oath or affirmation as laid down in this section.(4)Where a person ceases to hold office under subsection (2) the Commissioner shall report the same to the Corporation at its next meeting and on application of such person made within thirty days of the date on which he has ceased to be a [Member] [Substituted by Act No.25 of 1995 and again substituted by Act No.14 of 2008.] under that sub-section the Corporation may grant him further time which shall not be less than three months for making the oath or affirmation and if he makes the oath or affirmation within the time so granted, he shall, notwithstanding anything in the foregoing sub-sections, continue to hold the office.]Legal Proceedings.
