Section 64(2) in The Chhattisgarh Municipalities Act, 1961
(2)Notwithstanding anything contained in sub-section (1) if the presiding authority finds it impossible to continue the proceeding due to unruly behaviour of the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors it may, after making an announcement to that effect in the meeting, adjourn the meeting and business transacted in a meeting, if any, held by a majority of [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors immediately after such adjournment shall be null and void.
