Section 446 in The Chhattisgarh Municipal Corporation Act, 1956
446.
[x x x]Transitory provisions. - All the Municipal Corporations existing immediately before the commencement of the Constitution (74lh amendment) Act, 1992 shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the Legislative Assembly of the State.Transitory provisions. - (1) All the Mayors and the Deputy Mayors of the Corporation and President and Vice-President of the Municipal Council and Nagar Panchayat existing immediately before the commencement of Chhattisgarh Nagar Palik Vidhi (Sanshodhan) Adhiniyam, 1997 (hereinafter referred to as the said Adhiniyam) shall continue to function till the expiration of the duration of the existing Corporation or the Council, as the case may be :Provided that if a vacancy occurs due to any reason as provided in the Act. is shall be filled in accordance with the provisions of the said Adhiniyam :Provided further that the Deputy Mayor shall be designated as Speaker of the Corporation.(2)The Standing Committee, and the Consultative Committees of Corporation and the Standing Committees, and Executive Committees of the Councils existing immediately before the commencement of the said Adhiniyam shall continue to function till the expiry of three months from the date of commencement of the said Adhiniyam and thereafter new committees shall be constituted for the remaining period of the Corporation or the Council, as the case may be, in accordance with the provision of the said Adhiniyam.General Amendment. - In the Chhattisgarh Municipal Corporation Act, 1956 for the words "the Standing Committee" wherever they occur the words "the Mayor-in-Council" and in the Chhattisgarh Municipalities Act, 1961 for the words "the Standing Committee" wherever they occur, the words "the President-in-Council" shall be substituted and in both the Acts for the words "Departmental Committee" wherever they occur the words "Advisory Committee" shall be substituted.Transitory Provisions. - (1) The Departmental Committees existing immediately before the commencement of the Chhattisgarh Municipal Laws (Amendment) Act, 1998 shall be designated as the Advisory Committees of the department concerned and the member of such departmental committees including their Chairman shall be known as the members of the Advisory Committee of department concerned :Provided that if any member of an Advisory Committee is included in the Mayor-in-Council of a Municipal Corporation or President-in-Council of a Municipal Council or a Nagar Panchayat, as the ease may be, he shall cease to hold office of the member of the Advisory Committee.(2)Notwithstanding anything contained in this Act, Mayor-in-Council shall be constituted for the Corporations and President-in-Council shall be constituted for the Councils existing on the dale of commencement of the Chhattisgarh Municipal Laws (Amendment) Act, 1998 within one month from the date of such commencement.[Schedule - I] [Renumbered 'The Schedule' by C.G. Act No. 18 of 2012, dated 1.8.2012.][See Section 68]
