Section 37(2) in The Chhattisgarh Municipalities Act, 1961
(2)Until the vacancy in the Office of President is filled in under sub-section (1), all the powers and duties of the President shall be performed by such elected Councillor as the State Government may nominate in this behalf:Provided that if the office of President is reserved under Section 29-B the President shall be nominated from the elected Councillors belonging to such reserved category.] [Substituted by M.P. Act No. 18 of 1997.]
