Section 17 — Oath or affirmation.

Every person who is by virtue of his office, or who is nominated or elected to be, a member of the Board shall, before taking his seat, make and subscribe at a meeting of the Board an oath or affirmation of his allegiance to the Constitution of India in the following form, namely:-- become "I, A.B., having been elected a member of this Board, do been nominated swear in the name of God that I will bear true faith and allegiance to the Constitution of solemnly affirm India as by law established and that I will faithfully discharge the duty upon which I am about to enter.

Official Hindi (PDF) ↗

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