(2)Any person who, having been elected or appointed a Councilor, 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.[50A. Oath of secrecy to be taken by Chairman, Vice-Chairman and members of Chairman-in-Council. - (1) The Chairman, the Vice-Chairman, and a member of the Chairman-in-Council shall assume office after taking the oath of secrecy in the following form :"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 Chairman/Vice-Chairman/a member of the Chairman-in-Council except as may be required for the due discharge of my duties as such Chairman/Vice-Chairman/member of the Chairman-in-Council."
