Section 11 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
11. Conduct of business.
(1)Every such case which is beyond the jurisdiction of the Chief Executive Officer shall be submitted to the Member-in-charge of the department concerned. If the case comes within the jurisdiction of the Member-in-charge, the decision shall be taken by the Member-in-charge, otherwise it shall be submitted alongwith his comments, if any, to the Mayor or the President as the case may be.(2)On the receipt of the case under sub-rule (1) the Mayor or the President, as the case may be, if the case comes within his jurisdiction, shall take decision on it, otherwise it shall be submitted alongwith his comments, if any, in the meeting of the Mayor-in-Council or the President-in-Council, as the case may be, and if the case is such which is beyond the jurisdiction of the Mayor-in-Council or the President-in-Council, as the case may be, it shall be submitted in the meeting of the Council alongwith the opinion of the Mayor-in-Council or the President-in-Council, as the case may be.(3)In this rule, every case shall be submitted alongwith a self-explanatory precis duly signed by the Head of the Department concerned.
