Section 21(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Until the vacancy in the office of Mayor is filled in under sub-section (1), all the powers and duties of the Mayor shall be performed by such elected Councillor as the State Government may nominate in this behalf;Provided that if the office of Mayor is reserved under Section 11-A, such Councillor shall he nominated from the elected Councillors to such reserved category.
