Section 46 in The Chhattisgarh Municipal Corporation Act, 1956
46. Advisory Committees.
(1)After the first meeting of the Corporation under Section 18, the Speaker shall constitute an Advisory Committee for every department of the Corporation from amongst the elected councillors other than the councillors included as member in the Mayor-in-Council under Section 37, to advise in the affairs of the department concerned.(2)Each Advisory Committee shall consist of nine members in case of a Municipal Corporation having sixty or more wards and seven members in case of Corporations having less than sixty wards.(3)The member of the Mayor-in-Council incharge of the department shall convene the meeting of the Advisory Committee of the department concerned at least once in every two months and shall preside over such meeting. He may take into consideration the suggestions made by the members of the Advisory Committee in the meeting.
