Section 307(2) in The Chhattisgarh Municipalities Act, 1961
(2)[ The Appeal Committee shall consist of President, Vice President and two elected Councillors elected by the Council in accordance with the system of proportional representation by means of a single transferable vote in the meeting called under sub-section (1) of Section 55. The President shall be ex-officio Chairman of the Appeal Committee.(2-a) In the event of any vacancy occurring in the Appeal Committee, it shall be reported to the authority prescribed under sub-section (1) of Section 55 and the vacancy shall be filled in, in accordance with the provisions of sub-section (2).] [Substituted by M.P. Act No. 18 of 1997.]
