Section 19 in The Chhattisgarh Municipalities Act, 1961
19. Composition of Municipal Council or Nagar Panchayat.
- [(1) A Municipal Council or a Nagar Panchayat, shall consist of-(a)President, that is Chairperson, elected by direct election from the Municipal area;(b)Councillors elected by direct election from the wards;(c)Not more than [five] persons in the case of Municipal Councils and not more than [three] [Substituted 'two' by C.G. Act No. 31 of 2015, dated 7.8.2015.] persons in the case of Nagar Panchayats having special knowledge or experience in Municipal Administration nominated by the State Government:Provided that only a person residing within the Municipal area and being otherwise not ineligible for election as a Councillor may be nominated.(d)Members of the House of the people and the Members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the municipal area;(e)Members of the Council of State registered as electors within the municipal area:[Provided that a member of the House of the people and a member of the State Legislative Assembly as mentioned in clause (d) or a member of Council of States, as mentioned in clause (e) may nominate his representative, who possesses such qualifications as may be prescribed in this behalf to attend the meeting of the Council.] [Instead by M.P. Act 27 of 2000, w.e.f. 6-9-2000.](2)The persons nominated under clause (c) of sub-section (1) shall hold office during the pleasure of the State Government.(3)Persons referred to in clauses (c), (d) and (e) of sub-section (1) of subsection (1) shall be deemed to be Councillors, but shall not have the right to vote in the meetings of the Council.(4)If any municipal area fails to elect a President or any ward fails to elect a Councillor, fresh election proceedings shall be commenced for such municipal area or ward, as the case may be, within six months to fill the seat, and until the seat is filled it shall be treated as casual vacancy;Provided that proceedings of election of Vice President, or any of the Committees under the Act shall not be stayed, pending the election of such seat.] [Substituted by M.P. Act. No. 18 of 1997.]
