Section 22(4) in The City of Nagpur Corporation Act, 1948
(4)The State Government may make rules under this Act providing for all matters connected with the administration of this section.[22A. Councillor to vacate all offices if he ceases to be Councillor. - A person who ceases to be a Councillor shall ipso facto vacate any offices held by him on any committee of the Corporation by virtue of his being a Councillor.]
