High Courts

V.E. Rajahbhaday Mudaliar vs A.M. Visvanatha Reddi and Another

Madras High Court · Decided on 12 July 1923 · Citation: AIR 1924 Mad 515 : (1923) 45 MLJ 543

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Judgment

4 paragraphs · 103 words
1.

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. (Vide Rule 15 of 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 Civil Revision Petition is dismissed with costs.