Section 9 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
9. Other powers and functions of the Mayor-in-Council.
- The Mayor-in-Council in addition to the powers vested in it under the Chhattisgarh Municipal Corporation Act, 1956 or the rules or bye-laws made thereunder, shall exercise the powers vested in the Corporation in the following sections of the said Act :-Sections 57 (1), 61, 62, 71 (1), 137 (1), 138, 142 (1), 176 and 189-A.
