Section 22 in Kerala District Administration Act, 1979
22. Oath or affirmation by members.
(1)The Government shall, for the purpose of convening the first meeting of the district council, nominate a member who shall, before convening such meeting, make and subscribe before an officer not below the rank of a Deputy Secretary to the Government nominated by the Government in this behalf, an oath or affirmation in the form set out for the purpose in the Third Schedule.(2)Every other member shall, before taking his seat, make and subscribe before the member nominated under sub-section (1), an oath or affirmation in the form set out for the purpose in the Third Schedule:Provided that a member elected at a bye-election shall make and subscribe such oath or affirmation before the President.(3)No member who has not taken an oath or affirmation under sub-section (1) or sub-section (2) shall vote or take part in the proceedings of any meeting of the district council nor shall he be included as a member of any committee constituted by the district council.President, Vice-President And Standing Committees
