 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Fourth Schedule (See Sections 16, 24 and 54) Forms of Oaths or Affirmations I Form of Oath or Affirmation to be Made bya Candidate for Election to the Legislative Assembly of the Union Territory of Jammu and Kashmir "I, A.B., having been nominated as a candidate to fill a seat in the Legislative Assembly of__________________ 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 and that I will uphold the sovereignty and integrity of India. II Form of Oath or Affirmation to be Made bya Member of the Legislative Assembly of the Union Territory of Jammu and Kashmir "I, A.B., having been elected (or nominated) a member of the Legislative Assembly of__________________ 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. III Form of Oath of office for Amember of the Council of Ministers of the Union Territory of Jammu and Kashmir "I, A.B.,___________________ 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, that I will faithfully and conscientiously discharge my duties as a Minister for the Union territory of ,________________ and that I will do right to all manner of people in accordance with the Constitution and the law without fear and favour, affection or ill-will. IV Form of Oath of Secrecy Fora Member of the Council of Ministers of the Union Territory of Jammu and Kashmir "I, A.B.,____________________do swear in the name of God/ solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Minister for the Union territory of__________________ , except as may be required for the due discharge of my duties as such Minister.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back