Section 18A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Subject to the provisions of the Act, the speaker shall have the following powers and functions :-(i)to preside over the meetings of the Corporation and send the copy of proceeding to the Commissioner within seven days from the dale of meeting;(ii)to fix the date of the meeting of the Corporation with the consent of the Mayor and arrange to send the notice thereof along with the Agenda as approved by the Mayor; and(iii)to have administrative control over the officers and servants of his office including the Corporation Secretary.
