Section 18A in The Chhattisgarh Municipal Corporation Act, 1956
18A. [ Powers and functions of the Speaker. [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
(1)Subject to the provisions of the Act, the speaker shall have the following powers and functions :-(i)to preside over the meetings of the Corporation and send the copy of proceeding to the Commissioner within seven days from the dale of meeting;(ii)to fix the date of the meeting of the Corporation with the consent of the Mayor and arrange to send the notice thereof along with the Agenda as approved by the Mayor; and(iii)to have administrative control over the officers and servants of his office including the Corporation Secretary.(2)The Speaker shall have power to call the execution report from the Commissioner, on the decisions taken in the meeting of the Corporation, and may take steps to include in the agenda of the next meeting of the Corporation such matters in which execution has been delayed beyond three months.]
