Section 17B in The M.P. Municipal Corporation Act, 1956
17B. [ Oath or affirmation by the Mayor and the Councillor. [Inserted by M.P. Act No. 29 of 2003.]
(1)Every Mayor and every Councillor shall before taking part in the election of speaker in the first meeting of the Corporation or before entering upon his office, as the case may he. shall make and subscribe in the presence of the Collector an oath or affirmation in the following form :-"I............. the Mayor/elected Councillor/nominated Councillor of Municipal Corporation swear in the name of the God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India, and will faithfully and impartially perform my duties.(2)If the Mayor or Councillor does not take an oath under sub-section (1), it shall be deemed that such Mayor or Councillor, as the case may be. has not assumed his office :Provided that except with the permission of the Divisional Commissioner if any Mayor or Councillor, as the case may be, does not take an oath within three months from the date of his election or nomination, as the case may be his seat shall be deemed to have been vacant ipso facto.]
