The Assam Reorganisation (Meghalaya) Act, 1969

The First Schedule

(See Sections 7, 16 and 26)

Forms of Oaths or Affirmations

I

Form of oaths or affirmation to be made by a candidate for election to the Legislative Assembly:-

"I, A.B., having been nominated as a candidate to fill a seat in the Legislative Assembly of Meghalaya do swear in the name of God that I will bear true faith and allegiance to the Constitution of solemnly affirm as by law established and that I will uphold the sovereignty and integrity of India.".

II

Form of oath or affirmation to be made by a member of the Legislative Assembly:-

"I, A.B., having been elected (or nominated) a member of the Legislative Assembly of Meghalaya do swear in the name of God that I will bear true faith and allegiance to the Constitution solemnly affirm of India as by law established, and 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.".

III

Form of oath of office for a member of the Council of Ministers:-

"I, A.B., do swear in the name of God that I will bear true faith and allegiance to the Constitution solemnly affirm of India as by law established, that I will uphold the sovereignty and integrity of India, that I will faithfully and conscientiously discharge my duties as Minister for Meghalaya, and that I will do right to all manner of people in accordance with the Constitution and the law without fear or favour, affection or ill-will.".

IV

Form of oath of secrecy for a member of the Council of Ministers:-

"I, A.B., do swear in the name of God that I will not directly or indirectly communicate or reveal to any solemnly affirm person or persons any matter which shall be brought under any consideration or shall become known to me as a Minister for Meghalaya except as may be required for the due discharge of my duties as such Minister.".

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