Section 79 in Kolkata Municipal Corporation Act, 1980
79. Oaths of allegiance to be taken by Councillors [ xxx ] [Words "and Alderman" omitted by section 4(6)(f)(i) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.].
- Every person who is a Councillor [ xxx ] [Words "or an Alderman" omitted by section 4(6)(f)(ii), ibid, w.e.f. 1.6.1994.] shall, before taking his seat at a meeting of the Corporation, make and subscribe before a person to be nominated by the State Government in this behalf an oath or affirmation of his allegiance to the Constitution of India in the following form :I, A.B., being a Councillor [ xxx ] [Words "an Alderman" omitted by section 4(6)(f)(iii) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994). w.e.f. 1.6.1994.] of the Kolkata Municipal Corporation, do solemnly swear/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.
