Section 90 in The Chhattisgarh Municipalities Act, 1961
90. Arrangement during leave of absence of Chief Municipal Officer.
(1)The State Government may grant leave of absence to the Chief Municipal Officer.(2)During any absence on leave of the Chief Municipal Officer for a period not exceeding thirty days at a time the State Government may appoint a person to act as the Chief Municipal Officer.(3)During any absence on leave of the Chief Municipal Officer for a period not exceeding thirty days at a time, the State Government may make such local arrangement for carrying on the duties and functions of the Chief Municipal Officer as may be necessary.(4)Every person appointed under sub-section (2) or (3) shall exercise all powers conferred, and perform the duties imposed on the Chief Municipal Officer by or under this Act or by or under any enactment for the time being in force and shall be subject to the same liabilities, restrictions and conditions to which the Chief Municipal Officer is liable.
