Section 5A(1) in The Asansol Municipal Corporation Act, 1990.
(1)Notwithstanding anything contained in the Indian Oaths Act, 1873, every person who is elected to be a Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] shall, before taking his seat, make and subscribe before an officer appointed by the State Government 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 omitted by W.B. 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.".
