Section 11A(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)The reservation of offices of Mayors under sub-sections (1), (2) and (3) shall cease to have effect on expiration of the period specified in Article 334 of the Constitution of India.Explanation.-In this section and in Section 11, the expressions "Scheduled Castes", "Scheduled Tribes" and "Other Backward Classes" shall have the same meaning as assigned to them, in the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994).
