Section 7(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(3)The Chairperson of the Commission shall be the ex-officio Chairperson of the State Advisory Committee and the Members of the Commission and the Secretary, or his representative not below the rank of Deputy Secretary, to the Government in charge of the departments of housing, environment, urban, development and administration shall be the ex-officio members of the Committee.
