Section 18 in The Chhattisgarh Municipal Corporation Act, 1956
18. Election of Speaker.
(1)The Mayor and the elected Councillors of the Corporation shall within fifteen days from the date of the notification of the election under Section 22, in the prescribed manner, elect a speaker from the elected Councillors.(2)The Speaker shall declare a panel of two elected Councillors every year to preside over the meetings of the Corporation during his absence in order of the name in the panel.(3)The meeting under sub-section (1) shall be called and presided over by the Collector.(4)The term of the Speaker shall be coterminous with the term of the corporation.
