Section 10A in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
10A. [ Alternative arrangement on non-compliance of instructions contained in Rules 3 and 4. [Inserted by Notification No. 7-XVIII-3-2000, dated 29-4-2000.]
- Notwithstanding anything contained in these rules if the Mayor-in-Council or the President-in-Council, as the case may be, is not constituted in accordance with the provisions of Rule 3 or Rule 4, as the ease may be, then in the circumstance all the cases relating to the powers and functions of the Mayor-in-Council or the President-in-Council, as the case may be, vested in these rules or in the Act, shall be decided by the Corporation, in place of Mayor-in-Council and Council in place of President-in-Council.]
