Section 53A(1) in Chennai City Municipal Corporation Act, 1919
(1)Every councillor [***] before taking his seat, shall make and subscribe at a meeting of the council an oath or affirmation according to the following form, namely:-I, A.B, having been [elected as a councillor of] [Substituted by Act 3 of 1997.] this council do swear in the name of God solemnly affirm thatI will bear true faith and allegiance to the Constitution of India as by law established, that will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter.
