Section 24(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Every Mayor of a Corporation shall forthwith be deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than half of the total number of voters of the corporation area casting the vote in accordance with the procedure as may be prescribed :Provided that no such process of recall shall be initiated unless a proposal is signed by not less than three fourth of the total number of the elected Councillors and presented to the Divisional Commissioner:Provided further that no such process shall he initialed :-(i)within a period of two years from the date on which such Mayor is elected and enters his office;(ii)if half of the period of tenure of the Mayor elected in a by-election has not expired ;Provided also that process for recall of the Mayor shall be initiated once in his whole term.
