Section 403(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)The Appeal Committee shall consist of the Mayor and four elected Councillors elected by the Corporation in accordance with the system of proportional representation by means of a single transferable vote, in the meeting called under sub-section (1) of Section 18. The Mayor shall be ex-officio Chairman of the Appeal Committee.(4-A) The term of Appeal Committee shall be coterminous with the term of the Corporation.(4-B) In the event of any vacancy occurring in the Appeal Committee, it shall be reported to the authority prescribed under sub-section (1) of Section 18 and the vacancy shall be filled in, in accordance with the provisions of sub-section (4).
