Section 37(1) in Rajasthan Municipalities Act, 2009
(1)Every [Chairperson and] [Inserted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rejasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.] member shall, before entering upon his duties as such, make and subscribe before [an officer authorised by the State Government by a general or special order] [Substituted vie Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010] for the purpose an oath or affirmation in the prescribed form.
