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State of Chattisgarh - Section

Section 15 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

15. Intervention by Presiding Officer.

- The Presiding Officer shall have right to intervene at any point of discussion or argument. While addressing the meeting, ordinarily the Presiding Officer will not rise up from his seat but when he rises up from his seat, all councilors will resume their seats.