(1)Notwithstanding anything contained in the Indian Oaths Act, 1873 (Act 10 of 1873), every person who is elected a member of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad shall, before taking his seat, make and subscribe, before such authority as may be specified by the State Government in this behalf, oath of affirmation of his allegiance to the Constitution of India according to the form set out for the purpose in the Schedule.
