The Delhi Municipal Corporation Act, 1957

Councillors and aldermen

³[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 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.]

3. Subs. by Act 67 of 1993, s. 27, for section 32 (w.e.f. 1-10-1993).

⁴[32A. Declaration of assets.-

(1) Every councillor shall, not later than thirty days after making and subscribing the oath or affirmation under sub-section (1) of section 32 and before the last day of the same month in each succeeding year, file with the Mayor a declaration in such form as may be prescribed by rules by the Central Government, of all the assets owned by him and members of his family and. such declaration shall form part of the records of the Corporation.

Explanation-For the purposes of this sub-section, "family" means the spouse and dependant children of the councillor.

(2) A person shall be disqualified for being a councillor-

(a) if he fails to file a declaration referred to in sub-section (1); or

(b) if he files a declaration under that sub-section which is either false or which he knows or believes to be false.

4. Ins. by s. 28, ibid. (w.e.f. 1-10-1993).

32B. Vacation of seats in case of multiple membership.-

No councillor shall be a member both of the Corporation and Parliament or the Legislative Assembly and if a person is so chosen, then at the expiration of fourteen days from the date of the publication in the Gazette of India, or as the case may be, in the Official Gazette, whichever is later that he has been so chosen, that person's seat in Parliament or the Legislative Assembly shall become vacant unless he has previously resigned his seat in the Corporation.]

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