Section 5 in THE CONSTITUTION (SIXTEENTH AMENDMENT) ACT, 1963
5. Amendment of Third Schedule.-
In the Third Schedule to the Constitution,-(a)In Form I, after the words "Constitution of India as by law established.", the words "that I will uphold the sovereignty and integrity of India," shall be inserted;(b)for Form III, the following shall be substituted, namely:---III(A)Form of oath or affirmation to be made by a candidate for election to Parliament:--"I, A.B., having been nominated as a candidate to fill a seat in the Council of States (or the House of the People) do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India.".(B)Form of oath or affirmation to be made by a member of Parliament:-"I, A.B., having been elected (or nominated) a member of the Council of States (or the House of the People) do swear in the name of God/solemnly affirm that I will bear 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." ';(c)in Forms IV, V and VIII, after the words "the Constitution of India as by law established,", the words "that I will uphold the sovereignty and integrity of India," shall be inserted;(d)for Form VII, the following shall be substituted, namely:-VII(A)Form of oath or affirmation to be made by a candidate for election to the Legislature of a State:-"I, A.B., having been nominated as a candidate to fill a seat in the Legislative Assembly (or Legislative Council), do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India.".(B)Form of oath or affirmation to be made by a member of the Legislature of a State:-"I, A.B., having been elected (or nominated) a member of the Legislative Assembly (or Legislative Council), do swear in the name of God/solemnly affirm that I will bear 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." '.[The Constitution (Sixteenth Amendment) Act, 1963, where it was recommended making advocacy of secession a criminal offense and empowered the state to impose further restrictions on the rights to freedom of speech and expression, to assemble peacefully, and to form associations in the interests of the sovereignty and integrity of India. The amendment included two provisions. First, the article was amended to forbid anyone from expressing anything that would endanger India’s integrity. Second, it allowed for the establishment of associations in support of India’s sovereignty and integrity. Additionally, it recommended that the oath forms in the Third Schedule of the Constitution be appropriately modified for this purpose. Also Refer]
