Section 68(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)The State Government may, by order, place at the disposal of the Corporation, and the Corporation shall utilise, the service of such servants of the State or such classes of servants of the State as are employed in the city in connection with a matter entrusted to the Corporation under this section, and all such servants shall discharge their duties under the general supervision and control of the Commissioner :Provided that the extent of the said general supervision and control shall be such as may be prescribed by bye-laws made under Section 427.
