Section 3 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
3. Constitution of the Chhattisgarh Municipal Revenue Regulatory Commission.
(1)The Government shall, within six months after this Act becomes law, by notification, constitute for the purposes of this Act, a Commission to be known as "Chhattisgarh Municipal Revenue Regulatory Commission".(2)The Commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire hold and dispose of property, both moveable and immovable, and to contract and shall, by the said name, sue or be sued.(3)The Head Office of the Commission shall be at such place as the Government may by notification specify.(4)The Commission shall consist of not more than three Members, including the Chairperson.(5)The Chairperson and Members of the Commission shall be appointed by the Government on the recommendation of a Selection Committee referred to in Section 5.
