Cantonments Act, I924

18.Oath or affirmation:-

(1) Every person who is by virtue of his office, or who nominated or elected to be, a member of a Board shall, before taking his seat, make at a meeting of the Board an oath or affirmation of his allegiance to the {Subs.by the A.O.1948, for "Crown".} [Constitution of India ] in the following form namely :-

"I, A.B., having become/been elected/been nominated a member of this Board, do

solemnly swear (or affirm) that I will be faithful an bear true allegiance to {Subs.by the A.O.1948, for "His Majesty the King Emperor of India , his heirs and successors".} [the Constitution of India a by law established], and that I will faithfully discharge the duty upon which I am about to enter ".

(2) If any such person fails to make the oath or affirmation within such time as the {Subs.by the A.O.1937 for " L.G."} [Central Government] considers reasonable, the {Subs.by the A.O.1937 for " L.G.") [Central Government] shall, by notification in the Official Gazette declare his seat to be vacant