Section 16(1) in The Chhattisgarh Municipalities Act, 1961
(1)When an area is declared to be a Municipality for the first time under this Act, the State Government shall, by notification, constitute a Committee consisting of a President, [a Vice-President] [Substituted by M.P. Act. No. 12 of 1995.] and such number of members as it may deem fit and such Committee shall be deemed to be a Council for the purpose of this Act:Provided that no person shall be appointed as President or Vice President or member of such a Committee who is ineligible to hold such office in the Council under this Act.
