Section 271(1) in Telangana Panchayat Raj Act, 2018
(1)Every person who is elected to be the Sarpanch or member of a Gram Panchayat or the President or member of a Mandal Praja Parishad or the Chairperson or a member of a Zilla Praja Parishad shall, before taking his seat make, at a special meeting or any other meeting of the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad, as the case may be, an oath or affirmation of his allegiance to the Constitution of India in the form prescribed.
