Constitution of India, 1949

THIRD SCHEDULE 

[Articles 75(4), 99, 124(6), 148(2), 164(3), 188 and 2191

Forms of Oaths or Affirmations

I

Form of oath of office for a Minister for the Union:

‘I, A.B., do 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 and that I will do right to all manner of people in accordance with the Constitution and the law, without fear or favor, affection or ill-will.’

II

Form of oath of secrecy for a Minister for the Union:

‘I, A.B., do 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 except as may be required for the due discharge of my-duties as such Minister.’

III

A

Form of oath or affirmation to be made by a candidate for election to Parliament:

‘I, A.B., having been nominated as a candidate to fill a seat in the Council of States (or the House of the People) do . 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.’

B

Form of oath or affirmation to be made by a member of Parliament:

‘I, A.B., having been elected (or nominated) a member of the Council of States (or the House of the People) do 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.’

IV

Form of oath or affirmation to be made by the Judges of the Supreme Court and the Comptroller and Auditor-General of India:

‘I, A.B., having been appointed Chief Justice (or a Judge) of the Supreme Court of India (or Comptroller and Auditor-General of India) do 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 duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favor, affection or ill-will and that I will uphold the Constitution and the laws.’

V

Form of oath of office for a Minister for a State:

‘I, A.B., do 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 State of................... and that I will do right to all manner of people in accordance with the Constitution and the law without fear or favor, affection or ill-will.’

VI

Form of oath of secrecy for a Minister for a State:

‘I, A.B., do 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 State of.................... except as may be required for the due discharge of my duties as such Minister.’

VII A

Form of oath or affirmation to be made by a candidate for election to the Legislature of a State:

‘I, A.B., having been nominated as a candidate to fill a seat in Legislative Assembly (or Legislative Council) , do 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.’

B

Form of oath or affirmation to be made by a member of the Legislature of a State:

‘I, A.B., having been elected (or nominated) a member of the Legislative Assembly (or Legislative Council), do 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.’

VIII

Form of oath or affirmation to be made by the Judges of a High Court:

‘I, A.B., having been appointed Chief Justice (or a Judge) of the High Court at (or of)........do 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 duly and faithfully and to the best of my ability, knowledge, and judgment perform the duties of my office without fear or favor, affection or ill-will and that I will uphold the Constitution and the laws.

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