Section 19B(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)As a result of t he order of removal of Speaker or Chairman of any Committee, as the case may be, under sub-section (1), it shall be deemed that such Speaker or the Chairman of any Committee, as the case may be, has been removed from the office of Councillor also. At the time of passing order under sub-section (1), the State Government may also pass such order that the Mayor or Speaker or Chairman of any Committee, as the case may be, shall be disqualified to hold the office of Mayor or Speaker or Councillor, as the case may be, for the next term ;Provided that no such order under this section shall be passed unless a reasonable opportunity of being heard is given.
