Section 10 in The Chhattisgarh Municipal Corporation Act, 1956
10. Determination of number and extent of wards and conduct of elections.
(1)The State Government shall from time to time, by notification in the official gazette, determine the number and extent of wards to be constituted in each municipal area :Provided that the total number of wards shall not be more than seventy and not less than forty in any municipal area.(2)Only one Councillor shall be elected from each ward.(3)The formation of the wards shall be made in such a way that the population of each of the wards shall, so far as practicable, be the same throughout the city and the area included in the ward is compact.(4)As soon as the formation of wards of a municipal area is completed, the same shall be reported by the State Government to the State Election Commission.(5)Omitted.(6)Omitted.
