(1) 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 been nominated a member of this Board, do swear in the name of Good solemnly that I will bear true faith and allegiance to the Constitution of India as 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 and subscribed the oath or affirmation at one of the first two meetings held after the date of commencement of his term of office, the Central Government shall, by notification in the Official Gazette, declare his seat to be vacant: Provided that a meeting where the member is absent with the leave of the Board shall not be taken into account.]