Section 70 in The Chhattisgarh Municipalities Act, 1961
70. Constitution of President-in-Council.
- [(1) There shall be a President-in-Council for every council which shall be constituted by the President from amongst the elected councillors within seven days from the date of election of Vice-President under Section 43.(2)The President-in-Council shall consist of the President and seven members in case of Municipal Council and five members in case of Nagar Panchayat.(3)The members of the President-in-Council shall hold office during the pleasure of the President.(4)Each Council shall have such departments as may be prescribed and member of the President-in-Council shall be made incharge of such departments by the President.(5)The President shall be the Ex-officio-Chairman of the President-in-Council and shall preside over the meeting of the President-in-Council, if present. In the absence of the President, the members present in the meeting shall choose one of them to preside over the meeting.(6)Notwithstanding anything contained in this Act, the President-in-Council Chairman and the members shall exercise such powers and perform such functions, as may be prescribed.(7)The Conduct of business of the President-in-Council shall be such as may be prescribed.(8)In case the office of the President is declared vacant under the Act, the Councillor nominated by the Government under sub-section (2) of Section 37 to perform the duties of the President or a person who is elected for the office of the President, as the case may be, either allow the existing members of the President-in-Council to continue or appoint new members in place of them from amongst the elected Councillors.] [Substituted by M.P. Act No. 20 of 1998.]
