Section 6(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(3)The Commission shall advise the Government on all or any of the following matters, namely : -(a)Devolution of powers to urban local bodies to promote local self-governance in accordance with the letter and spirit of the Constitutional and legal provisions.(b)Capacity-building of urban local bodies.(c)Promotion of transparency and good governance practices in urban local bodies.(d)Strengthening the financial base Of the urban local bodies.
