Section 32 in The Delhi Municipal Corporation Act, 1957
32. [ Oath or affirmation. [Substituted by Act 67 of 1993, section 27, for section 32 (w.e.f. 1-10-1993)]
(1)Every councillor and every person nominated under sub-clause (i) of clause (b) of sub-section (3) of section 3, before taking his seat, make and subscribe at a meeting of the[a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)] an oath or affirmation according to the following form, namely:"I, A.B. having been elected as councillor of the Municipal Corporation of Delhi nominated under sub-clause (i) for clause (b) of the Municipal Corporation of Delhi nominated under sub Clause (i) of clause (b) of sub-section (3) of section 3 as representative in the Municipal Corporation of Delhi, do swear in the name of God/solemnly affirm that I shall bear true faith and allegiance to the Constitution of India as by law established and will faithfully discharge the duty upon which I am about to enter"(2)If a person sits or votes as a councillor or sits as a representative before he has complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he sits or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrears of tax under this Act.]
