Section 53A in Chennai City Municipal Corporation Act, 1919
53A. [ Oath or affirmation. [Substituted by the Tamil Nadu Act 26 of 1994.]
(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.(2)If a person sits or votes as a councillor [***] [Omitted by Tamil Nadu Act 3 of 1997.] before he has complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he sits or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrears of tax under this Act.]
