Section 252(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Every person who is elected to be the Sarpanch or member of a Gram Panchayat or the President or member of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the Chairperson or member of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall, before taking his seat make, at a special meeting or any other meeting of the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], as the case may be, an oath or affirmation of his allegiance to the Constitution of India in the form prescribed.
