Section 2(1) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(1)In case of Municipal Corporation-(i)Housing, Environment and Public Works Department;(ii)Water Works Department;(iii)Health and Medical Department;(iv)Market Department;(v)Education Department;(vi)Women and Child Welfare Department;(vii)Food and Civil Supplies Department;(viii)Rehabilitation and Employment Department;(ix)Revenue Department;(x)Law and General Administration Department;
