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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(2)At every meeting, the Chief Executive Officer or any Officer nominated by him, shall necessarily be present, who may express his view as seems necessary, but shall not be entitled to vote.