Section 72A(4) in The Chhattisgarh Municipalities Act, 1961
(4)The Wards Committee shall, at its first [meeting in the prescribed manner] [Inserted by M.P. Act No. 12 of 2000.], elect one of the elected Councillor to be its Chairman who shall hold office until the duration of the Municipal Council or Nagar Panchayat as the case may be.
