Section 9 in The Chhattisgarh Municipal Corporation Act, 1956
9. Composition of Municipal Corporation.
(1)A Municipal Corporation shall consist of-(a)a Mayor, that is Chairperson, elected by direct election from the Municipal area;(b)Councillors elected by direct election from the wards;(c)[ person not more than fifteen percent of the number of municipal wards in the town, nominate by the State Government, having special knowledge or experience in the Municipal administration : [Substituted by C.G. Act No. 30 of 2015, dated 7.8.2015.]Provided that the minimum number of persons to be nominated under this clause shall be right:Provided further that only a person residing within the Municipal area and being otherwise not ineligible for election as a Councillor, may be nominated;](d)Members of the House of the People and the Members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area;(e)Members of the Council of States registered as electors within the municipal area :Provided that a member of the House of the People and a member of the State Legislative Assembly as mentioned in clause (d) or a member of Council of States, as mentioned in clause (e) may nominate his representative, who possesses such qualifications as may be prescribed in this behalf to attend the meeting of the Corporation.(2)The persons nominated under clause (c) of sub-section (1) shall hold office during the pleasure of the State Government.(3)Persons referred to in sub-section (1) shall be deemed to be Councillors for all purposes of this Act but the persons referred to in clauses (c), (d) and (e) of sub-section (1) shall not have the right to vote in the meetings of the Corporation.(4)If any municipal area fails to elect a Mayor or any ward fails to elect a Councillor, fresh election proceedings shall be commenced for such municipal area or ward, as the case may be, within six months to fill the seat, and until the seat is filled it shall be treated as casual vacancy :Provided that proceedings of election of Speaker, or any of the Committee under the Act shall not be stayed, pending the election of such seat.
