Section 79A(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(1)On occurrence of a vacancy of an elected Mayor, President or Councillor" of a municipality, due to any reason such as death, disqualification, resignation, absence without leave, setting aside of election etc. the Chief Executive Officer or the Commissioner of the Municipality, as the case may be, shall inform the district Election Officer about such vacancy within seven days from the date of its occurence.
