Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act] State of Chattisgarh - Subsection Section 17(5)(d) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016 (d)relates to the character or conduct of any Councillor or any Officer or Servant of the Municipality, other than in his official or of public capacity;