Section 17(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Disability from continuing as a Councillor or Mayor. - If any Councillor or Mayor during the term for which he has been elected or nominated-(a)becomes disqualified :-(i)under sub-section (1) of Section 13 and his name is struck off the electoral roll under sub-section (1-A) of that section: or(ii)under sub-section (1) of this section; or(b)acts as a Councillor or Mayor in any matter-(i)in which he has directly or indirectly by himself or his partner, any share or interest, as is described in clause (g) of sub-section (1); or(ii)in which he is professionally interested on behalf of a client, principal or other person; or(c)absents himself during six consecutive months from the meetings of the Corporation except with the leave of the Corporation: or[***] [Omitted '(cc)' by C.G. Act No. 9 of 2009, dated 9.9.2009.](d)fails to pay any arrears of any kind due by him to the Corporation within three months after a notice in this behalf has been served upon him,(e)becomes disqualified for being chosen as and for being a Councillor or Mayor under Section 14-C :he shall, subject to the provisions of sub-section (3), be disabled from continuing to be a Councillor or Mayor and his office shall become vacant;Provided that a disqualification under clause (a) of sub-section (I) shall not lake effect until three months have elapsed from the date of conviction, or, if within that period an appeal is filed or application for revision is filed in respect of the conviction or the sentence until that appeal or application is disposed of by the Court.
