Section 56(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)subject to the provisions of sub-section (1), the condition of service of a person appointed as a Commissioner, who holds a lien on a post under the Government during the tenure of his aforesaid appointment, shall be such as may be laid down by the Government and in any other case they shall he such as may be laid down by bye-laws framed by the Corporation.
