Section 16 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
16. Fixation of strength.
- Despite absorption of existing employee as per foregoing rules, the State Government shall have the power to lay down the strength of the staff in each category in a Municipal Council and to declare existing staff over and above prescribed strength as excessive in accordance with Section 325 of the Chhattisgarh Municipalities Act, 1961.
