Section 33 in Haryana Municipal Corporation Act, 1994
33. [ Oath of affirmation by Mayor or member. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]
(1)Every elected Mayor or member shall, before taking his seat, make and subscribe at a meeting of the Corporation, an oath or affirmation according to the following form, namely :-I........................having been elected as a Mayor or member of the Municipal Corporation of.........................do swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully discharge the duty upon which I am about to enter.(2)If a person sits or votes as a Mayor or member before he complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he so sits or voted to a penalty of five hundred rupees to be recovered as an arrear of tax under this Act, and his vote shall be considered invalid.]
