Section 38(2) in The Chhattisgarh Municipalities Act, 1961
(2)No Councillor shall cease to be Councillor under sub-section (1) until the prescribed authority on its own motion or on an application made to it by any person in this behalf, decides that such a Councillor has incurred the disqualifications on any of the grounds specified therein and communicates the decision in relation thereto to such Councillor :Provided that no order shall be passed by the prescribed authority under this sub-section against any Councillor without giving him a reasonable opportunity of being heard,]
