Section 69 in The Rajasthan Municipalities (Election) Rules, 1994
69. Oath of office.
- Every person who is elected to be a [Chairperson or] [Inserted by Notification No. F. 8(GA) ()/Rules/DLB/17/8223, dated 30.3.2017-Rajasthan Gazette Extraordinary, Part VI(A) dated 12.4.2017, page 9]] member of any municipality shall before entering upon his duties as such make and subscribe before [an officer authorised by the State Government by a general or special order] [Substituted 'the Collector or his nominee' by Notification No. F. 8(GA) ()/Rules /DLB/17/8223, dated 30.3.2017-Rajasthan Gazette Extraordinary, Part VI(A) dated 12.4.2017, page 9] for the purpose an oath or affirmation in the form prescribed below:-"I ........................ do solemnly sear (or affirm) that I will be faithful and bear true allegiance to the Constitution of India as by law established & that I will loyally carry out the duties of the office upon which I am about to enter."
