Section 94(3) in The Chhattisgarh Municipalities Act, 1961
(3)The State Government may-(i)in case of any Council, relax the provisions of sub-section (1) or sub-section (2), as the case may be, subject to such conditions as it may think fit to impose; or(ii)grant permission to any Council to appoint whether temporarily or otherwise one person to discharge the duties of any two or all such officers.
