Section 26 in The Chhattisgarh Municipal Corporation Act, 1956
26. Procedure in case of non-payment of Corporation dues by Councillors and Office bearers of Corporation.
(1)Within fifteen days from the expiration of each calendar quarter, the Commissioner shall-(a)draw up a list of all councillors (which term for the purposes of this section shall include the Mayor and Speaker), who have Tailed to pay any tax due by them to the Corporation within six months from the date on which such tax became due;(b)issue to every person on the said list a notice of demand requiring him to pay the arrears within three months from the date of service of such notice; and(c)submit a copy of the list of the Government.(2)IT on receipt of the notice referred to in sub-section (1) the Councillor Tails to pay within three months, the arrears of any tax specified in the notice, he shall subject to the provision of sub-section (3) of Section 17 cease to be a councillor and his office shall be vacant; and he shall be disqualified for further election or nomination to such office until the arrears due by him are paid and the certificate to that effect is granted to him x x x.(3)The Government may make rules under this Act providing for all matters connected with the administration of this section.
