Section 32(2) in The Chhattisgarh Municipalities Act, 1961
(2)The State Government shall, in consultation with the State Election Commission, make rules for the preparation of Electoral rolls and conduct of [all elections of Presidents and Councillors] [Substituted by M.P. Act No. 18 of 1997.] of the Municipality.] [Substituted by M.P. Act No. 11 of 1978.]
