(2)The Vice-Chairman and the other members referred to in sub-section (1) shall be nominated by 'the Chairman from amongst the Councilors of the Municipality [within a period of thirty days of his entering into office,] [Substituted by the W.B. Municipal (Amendment) Act, 2000 (West Bengal Act 22 of 2000), w.e.f. 1.9.2000 for 'as soon as possible after he enters into office] and shall assume office after taking [oath of secrecy under section 50A] [Substituted by the West Bengal Act XLV of 1991 w e.f. 10.10,1994 for 'such oath of secrecy as may be prescribed'.] :[Provided that the State Government may, on an application by the Chairman and for reasons to be recorded in writing, extend the period as aforesaid by such period not exceeding thirty days as the State Government may think fit.] [Proviso added by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.]
