Section 427(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)(a)the extent of general supervision and control to be exercised by the Commissioner over servants of the State placed at the disposal of Corporation under Section 68;(b)the conditions on which property may be acquired by the Corporation or on which property vested in the Corporation may be transferred by sale, mortgage, lease, exchange or otherwise;(c)the authority on which money may be paid from the Municipal fund and the management and regulation of provident funds;(d)the preparation of plans and estimates for works partly or wholly to be constructed at the expense of the Corporation, and for the preparation, and periodical revision of maps and registers made under Section 83, and for the authorities by which and the conditions subject to which plans, estimates, maps and registers are to be prepared and sanctioned;(e)the preparation of estimates of income and expenditure of the Corporation and as to the persons by whom and the conditions subject to which such estimates may be sanctioned;(f)the manner in which the accounts are to be kept by the Corporation, the conditions on which such accounts are to be open to inspection by inhabitants paying any tax under this Act, the manner in which such accounts are to be audited and published and the power of the auditors in respect of disallowance and surcharge;(g)the conditions on which the Corporation may receive animals or articles into a bonded warehouse, and the agreement to be signed by traders and other wishing to deposit animals or articles therein;(h)the m.inner in which public notices may be given;(1-A) (a) the time and place of committees;(b)the manner in which notice of such committees may be given;(c)the quorum necessary for the transaction of business at any committee;(d)the filing of vacancies on committee other than the Mayor-in-Council;(e)any other matter relating to the proceedings of the Corporation or of the Mayor-in-Council, the holdings and regulation of meetings and the conduct of debates and the mode of asking and answering of questions connected with the administration of this Act and the inspection of minute books and the supply of copies of minutes to Councillors or other person on payment of fees or otherwise;(f)the language in which the business shall be transacted, proceeding recorded and notice issued;(1-B) the exercise by the Commissioner or tiny other officer or any of the servants of the Corporation of the powers conferred upon the Corporation by this or any other Act for the time being in force, and the conditions and limitations subject to which such powers may be exercised;
