Section 72A(3) in The Chhattisgarh Municipalities Act, 1961
(3)Every elected Councillor representing a Ward within the territorial area of a Wards Committee and two persons residing within the territorial area of such Ward Committees as may be nominated by the President shall be the members of that Committee:Provided that only a person who is eligible for election as a Councillor shall be so nominated:Provided further that only persons having special knowledge or experience in the municipal administration shall be nominated on the recommendation of the Chairman of the Wards Committees and the persons so nominated shall not have voting rights in the meetings of the Wards Committee.
