Section 9(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)A Municipal Corporation shall consist of-(a)a Mayor, that is Chairperson, elected by direct election from the Municipal area;(b)Councillors elected by direct election from the wards;(c)[ person not more than fifteen percent of the number of municipal wards in the town, nominate by the State Government, having special knowledge or experience in the Municipal administration : [Substituted by C.G. Act No. 30 of 2015, dated 7.8.2015.]Provided that the minimum number of persons to be nominated under this clause shall be right:Provided further 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 States 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 Corporation.
