Section 94(8) in The Chhattisgarh Municipalities Act, 1961
(8)The State Government may prescribe the classes or grades of officers and servants who shall have the right to appeal from any decision of the Chief Municipal Officer, the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] the prescribed authority or any other authority empowered in this behalf, inflicting any departmental punishment other than censure,
