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State of Tamilnadu - Section

Section 61 in The Coimbatore City Municipal Corporation Act, 1981

61. [ Oath or affirmation. [Section 61 substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]

(1)Every councillor and every person nominated under clause (a) of sub-section (2) of section 5, 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[xxx] [Omitted by Tamil Nadu Act 3 of 1997.]
this council do =| elected as a councillor ofsolemnly 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 [x x x] before he has 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.]