Section 42 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
42. Stay Order.
- An appeal under these rules shall not operate as a stay of proceedings under an order appealed from, except in so far as the State Government may order, nor shall execution of an order be stayed by reason of only an appeal having been preferred from the order, but the State Government may, for sufficient cause, order stay of execution of such order.
