Section 36(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The presiding authority shall preserve order and may direct any councillor whose conduct in his opinion disorderly to withdraw immediately from the meeting of the Corporation and any councillor so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting; and if he is ordered a second time within 15 days to withdraw, the presiding authority may suspend him for any period not exceeding 14 days and he shall absent himself from meeting accordingly :Provided that the presiding authority may remit the suspension on receiving apology to his satisfaction from the councillor under suspension :Provided also that the suspension shall not prevent any councillor from serving on any committee.
