Section 32 — Oath or affirmation.

1 [ 32. Oath or affirmation .--(1) Every councillor and every person nominated under sub-clause (i) of clause (b) of sub-section (3) of section 3, before taking his seat, make and subscribe at a meeting of 2 [ 3 the Corporation]] an oath or affirmation according to the following form, namely:-- I, A. B. having been nominated under sub-clause (i) of clause (b) of nominated under sub-clause (i) of clause (b) of sub-section (3) of section 3 as representative in the Municipal Corporation of Delhi, do swear in the name of God that I will bear true faith and allegiance to the solemnly affirm Constitution of India as by law established and I will faithfully discharge the duty upon which I am about to enter. (2) If a person sits or votes as a councillor or sits as a representative before he has complied with the requirements of sub-section (1) he shall be liable in respect of each day on which he sits or votes as the case may be, to a penalty of three hundred rupees to be recovered as arrears of tax under this Act.]

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