Section 9 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
9. Corporation shall be deemed to have been duly constituted under this Act.
Oath of allegiance to be taken by councilors.- (1) Notwithstandinganything contained in the Oaths Act, 1969 (Central Act 44 of 1969) every personwho is elected to be a councillor shall, before taking his seat, make at a meetingof the corporation, an oath or affirmation of his allegiance to the Constitution inthe following form namely:-"I.A.B., having been elected a councilor of this corporation do swear in the name ofGod / solemnly affirm that I will bear true faith and allegiance to the Constitution ofIndia, and that I will faithfully discharge the duty upon which I am about to enter".(2)Any person who having been elected to be a councilor fails to make, withinthree months of the date on which his term of office commences or at one of the firstthree meetings held after the said date, whichever is later the oath or affirmation laiddown in subsection (1) shall cease to hold his office and his seat shall be deemed to havebecome vacant.(3)Any person who has been elected to be a councillor shall not take his seat at ameeting of the corporation or do any act as such councillor unless he has made the oathor affirmation as laid down in sub-section (1).(4)Notwithstanding anything contained in sub-section (3), a Mayor or DeputyMayor or the chairman or a member of a standing-committee, who has not made theoath or affirmation as a councillor shall not be entitled to act as such Mayor, Deputy
