Section 24 in Arunachal Pradesh Municipal Act, 2007
24. Oath of secrecy to be taken by Chief Councillor and members of Empowered Standing Committee.
(1)The Councillor and the members of the Empowered Standing Committee of a Municipality shall assume office after taking the oath of secrecy in the following form :-"I, A. B. do swear in the name of God/solemnly affirm that I will not directly or indirectly communicate or reveal to any persons or persons any matter which shall be brought under my consideration or shall become known to me as the presiding officer or as member of the Empowered Standing Committee except as may be required for the due discharge of my duties".(2)The oath of secrecy shall be administered by:-In the case of a Municipal Council or a Nagar Panchayat, the District Magistrate or the Magistrate in-charge of the Sub- division in which the municipal area is situated or an officer of the State Government authorized in this behalf by the District Magistrate.
