Section 123(2) in The Chhattisgarh Municipalities Act, 1961
(2)In addition to the duties imposed under sub-section (1) a Council shall, in times of distress such as out-break of an epidemic or famine or other natural calamity, render such assistance and co-operation as the State Government may require for the following matters, namely:-(a)providing special medical aid and accommodation for the sick;(b)giving relief to, and establishing and maintaining relief works for destitute persons within the limits of Municipality.
