(3)No Councillor who has not taken an oath or affirmation [under sub-section (1A) or under sub-section (1B)] [Substituted 'under sub-section (1)' by Act 14 of 1999, w.e.f. 24-3-1999.] shall vote or take part in the proceedings of any meeting of the Municipality, nor shall be included as a member of any of the Committee constituted by the Municipality.
