Section 40A(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)Notwithstanding anything contained in these rules, if it comes to the notice of the Returning Officer' at any time prior to the date of poll that the nomination of any candidate who, prima-facie, does not belong to a Schedule Caste, Scheduled Tribe or Other Backward Class, has been accepted for a seat which is reserved for Schedule Castes, Scheduled Tribes and Other Backward Classes as the case may be, through over-sight or want of objection or for any other reason, he shall forthwith issue a notice to such candidate, asking him to file an affidavit that he belongs to the category for which the seat is reserved.
