Section 2(2) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(2)In case of Municipal Council-(i)Housing, Environment and Public Works Department;(ii)Water Works Department;(iii)Health and Medical Department;(iv)Revenue and Market Department;(v)Food, Civil Supplies; Rehabilitation and Employment Department;(vi)Education, Women and Child Welfare Department;(vii)Law and General Administration Department.
