Section 4(5) in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005
(5)The Vice-President and Treasurer shall be nominated by the Chairman of the District Planning Committee from amongst such persons who are resident of the Mohalla concerned and are eligible for election as Councillor. The term of office of the Vice-President and Treasurer shall be co-terminus with the term of President.
