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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(5) in The Chhattisgarh Municipal Corporation Act, 1956

(5)The Mayor shall be the ex-officio Chairman of the Mayor-in-Council and shall preside over the meetings of the Mayor-in-Council, if present. In the absence of the Mayor, the members present in the meeting shall choose one of them to preside over the meetings.