Section 55(2) in The Chhattisgarh Municipalities Act, 1961
(2)[ The first meeting of the Council called under sub-section (1) shall be presided over by such officer not below the rank of Deputy Collector in the case of a Municipal Council and not below the rank of Tehsildar in the case of the Nagar Panchayat appointed by the Collector and all provisions contained in this Chapter regarding meetings of the Council shall, as far as may be, apply in respect of such meeting:Provided that the Presiding Officer shall not have right to vote at such meeting and in case of equality of votes, the result shall be decided by lot.] [Substituted by M.P. Act No. 12 of 1995.]
