Section 307(6) in The Chhattisgarh Municipalities Act, 1961
(6)In case the Chief Municipal Officer himself or any other person is appointed to exercise all the powers and duties of the Council under Section 328 an appeal against orders passed by him pertaining to matters mentioned in subsection (1) shall lie to such person or committee of persons as the State Government may, by notification, from time to time, appoint in this behalf and such person or committee of persons shall exercise jail the powers of the Appeal Committee mentioned in this section.
