Section 19C(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)If it appears to the State Government that the Mayor having become liable for removal under Section 19-B has tendered his resignation to escape such removal, then notwithstanding anything contained in this section, the State Government may order his removal in accordance with the provisions of the said section and thereupon the Mayor shall be deemed to have been removed from the date he resigns his office.
