Section 82(1) in The Chhattisgarh Municipalities Act, 1961
(1)The presiding authority shall preserve order and may, direct any Councillor whose conduct in its opinion is disorderly to withdraw immediately from the meeting of the Council; and any Councillor so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting; and if he is ordered a second time within fifteen days to withdraw, the Council may suspend him for any period not exceeding fifteen days and he shall absent himself from meetings accordingly:Provided that the Council may remit the suspension on receiving apology to its satisfaction from the Councillor under suspension:Provided further that the suspension shall not prevent any Councillor from serving on any Committee.
