Section 86(5) in The Chhattisgarh Municipalities Act, 1961
(5)If, at a special meeting convened for the purpose, the Council passes a resolution by a majority of more than [two-third] [Substituted 'one-half' by C.G. Act No. 17 of 2012, dated 1.8.2012.] of the [elected Councillors] [Substituted by M.P. Act No. 12 of 1995.] constituting the Council for the time being requiring the transfer of a member of the State Municipal Service, the State Government may transfer such member.
