TAMIL NADU TOWN PANCHAYATS, THIRD GRADE MUNICIPALITIES, MUNICIPALITIES AND CORPORATIONS (OATH OR AFFIRMATION BY THE MAYORS, CHAIRMEN, MEMBERS AND COUNCILLORS) RULES, 2006 TAMIL NADU TOWN PANCHAYATS, THIRD GRADE MUNICIPALITIES, MUNICIPALITIES AND CORPORATIONS (OATH OR AFFIRMATION BY THE MAYORS, CHAIRMEN, MEMBERS AND COUNCILLORS) RULES, 2006 In exercise of the powers conferred by section 303 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), section 347 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), section 431 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), section 430 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), section 11 of the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), section 11 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) and section 11 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), and in supersession of the Tamil Nadu Municipal Corporations (Oath or Affirmation by the Mayor and Councillors) Rules, 1996 and the Tamil Nadu Third Grade Municipalities and Municipalities (Oath or Affirmation by the Chairmen, Members and Councillors) Rules, 2005, the Governor of Tamil Nadu hereby makes the following rules:-- (1) These rules may be called the Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Oath or Affirmation by the Mayors, Chairmen, Members and Councillors) Rules, 2006. (2) These rules shall apply to all the Town Panchayats, Third Grade Municipalities, Municipalities and Corporations in the State. (3) They shall come into force at once. The Member of a Town Panchayat or of a Third Grade Municipality or the Councillor of a Municipality or of a Corporation, as the case may be, shall make and subscribe an oath or affirmation according to the form specified in rule 5, before the Executive Officer of the Town Panchayat or of the Third Grade Municipality or Commissioner of the Municipality or of the Corporation concerned, as the case may be, in the first meeting of the Council, after an ordinary election or after a casual election. The Mayor of a Corporation, the Chairman of a Town Panchayat or of a Third Grade Municipality or of a Municipality, as the case may be, shall make and subscribe an oath or affirmation according to the form specified in rule 5, before the Commissioner of the Corporation or of the Municipality or the Executive Officer of the Town Panchayat or of the Third Grade Municipality concerned, as the case may be, on being elected as such, in the first meeting of the Council, after an ordinary election or immediately after being elected as such, after a casual election. The Member of a Town Panchayat or of a Third Grade Municipality or the Councillor of a Municipality or of a Corporation and the Mayor of a Corporation, the Chairman of a Town Panchayat or of a Third Grade Municipality or of a Municipality, as the case may be, who has not already made and subscribed an oath or affirmation as provided in rule 2 or 3 above, shall make and subscribe an oath or affirmation before the Executive Officer of the Town Panchayat or of the Third Grade Municipality or Commissioner of the Municipality or of the Corporation concerned, as the case may be, at any other time or place as the Executive Officer or the Commissioner, as the case may be, may direct on any day after giving previous notice, to the Executive Officer or the Commissioner concerned, as the case may be. I,
A.B, having been elected as Member/Councillor of this council or chairman of the Town Panchayat, Third Grade
Municipality/Municipality or Mayor of 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.
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