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.