Section 48A(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)Every elected Councillor representing a ward within the territorial area of a Ward Committee and two persons residing within the territorial area of such Wards Committee as may be nominated by the Mayor shall be the members of that Committee :Provided that only a person who is otherwise not ineligible for election as a Councillor shall be so nominated :Provided further that only persons having special knowledge or experience in the municipal administration shall be nominated on the recommendation of the Chairman of the Wards Committee and the persons so nominated shall not have voting rights in the meetings of the Ward Committees.
