Section 35 in The Punjab Municipal Corporation Act, 1976
35. Oath or affirmation by councillors.
(1)Every councillor other than an associate councillor, shall, before taking his seat, make and subscribe at a meeting of the Corporation an oath or affirmation according to the following form namely:-"I, A, B., having been elected [-] [Words 'Co-opted' omitted by Act 12 of 1994.] as councillor of the Municipal Corporation of --------------- do swear in the name of God 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 duty upon which I am about to enter."(2)If a person sits or votes as a councillor before he has complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he so sits or votes to a penalty of three hundred rupees to be recovered as an arrear of tax under this Act.
