Section 11A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Out of the total number of offices of Mayors of Corporations in the State, such number of offices of Mayors shall be reserved for Scheduled Castes and Scheduled Tribes, as shall bear the same proportion, as nearly as possible, as the population of each of these categories within the limits of all the Municipal Corporations in the State hears to the total population within such limits.
