Section 68 in The Chhattisgarh Municipalities Act, 1961
68. Power to call upon officers to tender advice, etc.
- Subject to any directions that may be issued by the State Government in this behalf, a Council may require any officer of the Public Works, Education, Medical, Public Health or of such other department as the State Government may specify serving in the district in which the area of the Municipality concerned, to attend any meeting of such Council and tender advice in respect of any matter which concerns the department to which such officer belongs and every such officer shall comply with such requisition:Provided that such officer may, if he is unable to present himself at the meeting on account of sickness or any other reasonable cause, depute any one of his subordinate officers to attend the meeting.
