Section 48(3) in The Chhattisgarh Municipalities Act, 1961
(3)During the absence on leave of the President, the Vice-President and in the like event in the case of a Vice-President, such one of the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors as may be [elected] [Inserted by M.P. Act No. 17 of 1994.] by them to act as Vice-President, shall discharge the functions of the President or the Vice-President, as the case may be.
