Section 88 in Himachal Pradesh Municipal Election Rules, 2015
88. Administration of oath to the elected member.
(1)After the results of elections of members have been declared under rule 80, the Deputy Commissioner or any other officer authorized by him, not below the rank of Sub Divisional Officer (Civil) shall fix a date and time for making an oath or subscribing an allegiance to the Constitution of India to the elected members of the municipality under section 27 of the Act by issuing notice in writing to the newly elected members giving seven days time for the first meeting, provided that such notice shall be delivered to the elected members atleast 48 clear hours before such meeting. This meeting shall be held at the headquarters of the Municipal Council or Nagar Panchayat, as the case may be.(2)On the date and time fixed under sub-rule (1), the Deputy Commissioner or any other officer authorized by him not below the rank of Sub-Divisional Officer (Civil) shall call each elected member to make an oath or subscribe an affirmation of allegiance to the Constitution of India.Chapter - IX Election of President and Vice-President.
