Section 48A(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)The Wards Committee shall, at its first meeting in the prescribed manner elected one of the elected Councillors to be its Chairman who shall hold office until the duration of the Municipal Corporation :Provided that where the Speaker is a Member of any Wards Committee, the Speaker shall be the ex-officio Chairman of such Wards Committee.
