Section 19B(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The State Government may, at any time, remove a Mayor or a Speaker or Chairman of any Committee, if his continuance as a Mayor or Speaker or Chairman of any Committee as the ease may he, is not, in the opinion of the State Government, desirable in public interest or in the interest of the Corporation or if it is found that he is incapable of performing his duties or is working against the provisions of this Act [or the rules made thereunder or if it is found that the Mayor does not belong to the reserved category for which the seat was reserved] [Substituted 'or the rules made thereunder' by C.G. Act No. 18 of 2012, dated 1.8.2012.] or if it is found that the Mayor does not belong to the reserved category for which the seat was reserved.
