Section 3 in Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012
3. Appointment of Nodal Officer.
(1)Within thirty days of coming into force of these rules, the Competent Authority in all Municipalities shall appoint the Public Information Officer as Nodal Officer for ensuring due compliance of the provisions contained in these rules.(2)In the absence of the Public Information Officer for any reason whatsoever, the Competent Authority may appoint another officer not below the rank of Class-II as the Nodal Officer under these rules.(3)If nobody has been appointed as Nodal Officer under sub-rule (2), the Competent Authority will be deemed to be the Nodal Officer under these rules.
