Section 89(2) in The Chhattisgarh Municipalities Act, 1961
(2)The State Government may, on its own motion or if at a special meeting of the Council more than one-half of the [elected Councillors] [Substituted by M.P. Act No. 12 of 1995.], vote in favour of a resolution to that effect withdraw the services of the Chief Municipal Officer, Health Officer, or Engineer, as the case may be, who is an officer of the State Government and has been deputed to the Council under sub-section (1).
