Section 63A in The Chhattisgarh Municipalities Act, 1961
63A. Removal of member of a Committee.
- [The Council may remove any member of a Committee by majority of at least two thirds of the elected Councillors, on the recommendation of such Committee, and may elect a new member in its place, in accordance with the provisions of the Act.] [Inserted by M.P. Act No. 18 of 1997.]
