Section 358(1) in The Chhattisgarh Municipalities Act, 1961
(1)Municipal administration-(a)regulating the conduct of its business;(b)regulating the appointment and constitution of Consultative Committees;(c)regulating the conduct of business of Committees;(d)regulating the mode of asking and answering of questions connected with the administration of this Act, at the meetings of the Council and its Committees;(e)regulating the inspection of minute books and the supply of copies of minutes to Councillors or other persons on payment of fees or otherwise;(f)fixing the amount and the nature of security to be furnished by any officer or servant from whom it may be deemed expedient to require security in view of the nature of duties performed by such officer or servant;(g)regulating the contracts made by, or on behalf of a Council;(h)determining the rates of fees for notice, warrant or maintenance of livestock under Chapter VIII;(i)regulating entry and inspection for the purposes of this Act;(j)generally for the guidance of Municipal Officers and servants in all matters relating to municipal administration;
