Section 5A(1) in The Chandernagore Municipal Corporation Act, 1990
(1)Notwithstanding anything contained in the Indian Oaths Act, 1873, every person who is elected to be a Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] shall, before taking his seat, make and subscribe before an officer appointed by the StateGovernment an oath or affirmation of his allegiance to the Constitution of India in the following form:-"I, A.B., having been elected a Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] of the Corporation, 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 that I will faithfully discharge the duties upon which I am about to enter.".
