Section 50A in Tamil Nadu District Municipalities Act, 1920
50A. [ Oath or affirmation. [Section 50A was substituted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).]
(1)Every councillor and every person nominated under clause (a) of sub-section (2) of section 3-C or clause (a) of sub-section (3) of section 7, as the case may be, 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] this council 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, that I 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 or sits as a representative nominated under clause (a) of sub-section (2) of section 3-C under clause (a) of subsection (3) of section 7, before he has been 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.]
