Section 12(3) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(3)If in the opinion of the Chief Executive Officer, any resolution, order is against the law or against the public interest or against the interest of the Municipality, the same shall be sent to the authority concerned for re-consideration indicating the reasons due to which such resolution, order is against the law or against the public interest or against the interest of the Municipality.
