Section 27(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Every election or nomination of a member and election of a President and Vice-President of a Nagar Panchayat or Municipal Council shall be notified in the Official Gazette and [no office bearer] [Substituted for words 'and no member' vide Act No. 12 of 2010] shall enter upon his duties until his election or nomination has been so notified and until, he has made or subscribed at a meeting of the Nagar Panchayat or Municipal Council, an oath or affirmation of his allegiance to the Constitution of India in the following form, namely: -"I,A,B, having been elected (or nominated) member/President/ Vice-President of a Nagar Panchayat or Municipal Council of do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and I will faithfully, discharge the duties upon which I am about to enter".
