Section 16(3) in West Bengal Municipal Corporation Act, 2006
(3)In the case of Mayor, and the Chairman, the oath of secrecy shall be administered by the Officer appointed by the State Government under sub-section (1) in the following form :-"I. A.B., do swear in the name of God (solemnly affirm) that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as the Mayor/the Chairman except as may be required for the due discharge of my duties as such Mayor/ Chairman.".
