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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(2) in The Chhattisgarh Municipalities Act, 1961

(2)If the Chairman of any Committee remains absent from the Municipal area for a period exceeding fifteen days or if he fails to call a meeting of the Committee within the prescribed period upon the written request of the President or at least two members of the Committee the President or in the absence of the President, the Vice President may call a meeting thereof.