Section 72(1) in The Orissa Municipal Corporation Act, 2003
(1)Every elected Corporator and every person nominated under clause (b) of Section 6 before taking his seat, shall make and subscribe at the first meeting of the Corporation an oath or affirmation according to the following form, namely:-"I.A.B., having been elected as a Corporator (or nominated under clause (b) of Section 6) as representative in this Corporation, 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, that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter."
