(1)Every person who is elected or appointed to be a Commissioner of a Board, shall before taking his seat make at a meeting of the Board an oath or affirmation of his allegiance to the Union of India in the namely-I, A. B., having been elected, appointed a Commissioner of this Board do swear in the name of God (or. solemnly affirm) that I will bear true faith and allegiance to the Constitution of India as by law established, and will faithfully discharge the duty upon which I am about to enter.(2)Any person having been elected, or appointed a Commissioner fails to make, within three months from the date of the first meeting of the Board the oath or affirmation laid down in sub-section (1) -shall cease to hold his office and his seat shall be deemed to have become vacant.
