Section 5A(2) in The Asansol Municipal Corporation Act, 1990.
(2)Any person who, having been elected a Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] fails to make and subscribe, within three months of the date on which his term of office commences, the oath or affirmation under sub-section (1), shall cease to hold his office and his seat shall be deemed to have become vacant :Provided that the State Government may, for reasons to be recorded in writing, extend in each case or class of cases the above period of three months by such period as it thinks fit.
