Section 4(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(2)Notwithstanding anything contained in sub-section (1) the Government may appoint any serving or retired person not below the rank of a District Judge belonging to Higher Judicial Service as Chairperson or Member:Provided that if the judge identified for appointment is in service, the appointment under this sub-section shall be made only after consultation with the Chief Justice of Chhattisgarh High Court and not otherwise.
