Section 27 in The Himachal Pradesh Municipal Corporation Act, 1994
27. Notification of elections and nominations.
(1)Every election or nomination of a member and election of a President and Vice-President of a Nagar Panchayat or Municipal Council shall be notified in the Official Gazette and [no office bearer] [Substituted for words 'and no member' vide Act No. 12 of 2010] shall enter upon his duties until his election or nomination has been so notified and until, he has made or subscribed at a meeting of the Nagar Panchayat or Municipal Council, an oath or affirmation of his allegiance to the Constitution of India in the following form, namely: -"I,A,B, having been elected (or nominated) member/President/ Vice-President of a Nagar Panchayat or Municipal Council 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 I will faithfully, discharge the duties upon which I am about to enter".(2)[ Every election of a office bearer shall be notified in the Official Gazette by the State Election Commission within 30 days from the date of declaration of such election.] [Sub-section (2) substituted vide Act No. 12 of 2010](3)If any such person omits or refuses to take or make the oath or affirmation as required by sub-section (1) within thirty days of the date of notification of his election or nomination, as the case may be, his election or nomination shall be deemed to be invalid, and his seat shall become vacant.
