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. |
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