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Judgment
4 paragraphs · 102 words1.
Madras Act II of 1922 declares that no person elected as a member of a Local Board shall take his seat till he has made an oath of allegiance.
Until each member takes his seat no business can be transacted. The election of a President is the first business to be transacted at the first meeting
of the Board. (Vtde Section 15 Schedule X of Madras Act XIV of 1920). It follows that the election of a President by persons who had not taken
the oath was invalid. The lower Court was right. The tivil revision petition is dismissed with costs.