The Delhi Administration Act, 1966 is hereby repealed.THE SCHEDULE(See sections 4, 12 and 43)FORMS OF OATHS OR AFFIRMATIONSI Form of oath or affirmation to be made by a candidate for election to the Legislative Assembly:-- "I, A. B., having been nominated as a candidate to fill a seat in the Legislative Assembly 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."II Form of oath or affirmation to be made by a member of the Legislative Assembly:-- "I, A. B., having been elected a member of the Legislative Assembly 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."III Form of oath of office for a member of the Council of Ministers:- - "I, A, B., 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, that I will faithfully and conscientiously discharge my duties as a Minister, and that I will do right to all manner of people in accordance with the Constitution and the law without fear or favour, affection or ill-will."IV Form of oath of secrecy for a member of the Council of Ministers:-- "I, A, B., do/swear in the name of God/ solemnly affirm/that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Minister excpet as may be required for the due discharge of my duties as such Minister."
