Section 47 in The Chhattisgarh Municipal Corporation Act, 1956
47. Reference by Mayor.
(1)The Mayor may refer to any Committee appointed under Section 16 for enquiry and report or opinion any matter relating to that Committee.(2)The Corporation may, by a specific resolution passed by the votes of not less than two-third of the total number of elected Councillors, delegate any of its powers and functions to the concerned Committees mentioned in Section 46.(3)Any Committee mentioned in Section 46 may appoint one or more sub-committees from amongst its members consisting of such members as it may decide, and may refer to it for enquiry and report or opinion any matter pending before it.(4)Every Committee appointed under Section [x x x] 48 shall at its first meeting elect one of its elected Councillors to be its Chairman.
