Section 71(3) in The Chhattisgarh Municipalities Act, 1961
(3)The member of the President-in-Council incharge of the department shall convene and preside over the meeting of the Advisory Committee relating to the department concerned at least once in every two months. The member of the President-in-Council incharge of the department may take into consideration the suggestions made in the meeting of the Advisory Committee.] [Substituted by M.P. Act No. 20 of 1998.]
