Section 25A in The Chhattisgarh Municipal Corporation Act, 1956
25A. [ Duties of the Councillors. [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
- Subject to the provisions of the Act, every Councillor shall have the following duties :-(i)to be present and take part in the meetings of the Corporation and on requirement give vote in his discretion in favour or against, on the matters included in the agenda;(ii)to draw the attention of the Commissioner or the head of the departments concerned, towards and loss to the Corporation property or any short comings in any scheme or service or any work being executed by the Corporation.]
