Section 75 in The Chhattisgarh Municipalities Act, 1961
75. Chairman of the Committee.
- [The President or in his absence the Vice-President shall be the Chairman of every Committee, if they are members of any such Committee. In case the President or the Vice-President are not members of such Committee, the Committee shall elect one from amongst its elected Councillors to be the Chairman thereof. If the Chairman is absent, the members of the Committee shall choose one from amongst its elected Councillors to preside.] [Substituted by M.P. Act No. 12 of 1995.]
