(2)The oath of secrecy shall be administered by, -(a)in the case of a Mayor by the Divisional Commissioner or any officer authorized in this behalf by the State Government,(b)in the case of a Chairperson by the Deputy Commissioner or any officer authorized in this behalf by the State Government,(c)in the case of Deputy Mayor, by the Mayor, and(d)in the case of Vice Chairperson, by the Chairperson.
