Section 2(c) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
(c)"Councillor" means the Mayor and Councillors elected under clause (a) and (b) of sub-section (1) of Section 9 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and the President and Councillors elected under clause (a) and (b) of sub-section (1) of Section 19 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);
