Section 40 in The Constitution of Jammu and Kashmir
40. Oaths of Office and secrecy.
- Before a Minister or a Deputy Minister enters upon his office, the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] or, in his absence, any person authorised by him, shall administer to the Minister or the Deputy Minister the oaths of office and of secrecy according to the form set out for the purpose in the Fifth Schedule.
