The Rajasthan Urban Improvement Trust (Oath of Office) Rules, 1964

Published vide Notification No. F. 7/3/T.P./64, November 6

RJ335

In exercise of the powers conferred by clause (4) of sub-section (1) of sections 74 and 75 of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959), the State Government hereby makes the following rules, the same having been previously published in the Rajasthan Gazette Part III-(B) dated the 13th April 1964 as required by sub-section, (2) of section 74 of the said Act.

Short title and commencement.- (1) These rules may be called the Rajasthan Improvement Trust (oath of Office) Rules, 1964.

(2) These rules shall come into force upon their publication in the Official Gazette.

Definitions.- In these rules unless the subject or context other wise requires:-

(1) 'Act' means the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959):

(2) 'Member' means a member appointed under section 9 of the Act.

Oath of office.- (1) Every member shall, before entering upon his duties as such make and subscribe before the Collector or his nominee for the purpose, an oath or affirmation in the Form given in the Schedule.

(2) Where a member has entered upon his duties as such before the commencement of these rules, he shall make and subscribe the oath or affirmation in the aforesaid Form, before the Collector or his nominee within fifteen days from the date of publication of these rules in the Official Gazette.

(3) Where the Collector or any other Government Officer is a member, he need not make and oath or affirmation prescribed under sub-rule (1).

Schedule

(See rule 3)

Form of oath

"I having become a member of Urban Improvement Trust .......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 and that I will faithfully discharge the duty upon which I am about to enter".