Section 31 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
31. Nomination of candidates.
(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act:Provided that in the case of a seat reserved for the Scheduled Castes or Scheduled Tribes or Other Backward Classes or a woman, no person who is not a member of a Scheduled Castes or Scheduled Tribes or Other Backward Classes or is not a woman, as the case may be, shall be qualified to be elected to such a seat.(2)Every nomination paper presented under rule 32 shall be(i)in the case of election of a panch, in Form 4-A;(ii)in the case of election of a sarpanch, in Form 4-B;(iii)in case of election of member of Janpad Panchayat, in Form 4-C; and(iv)in case of -election of member of Zila Panchayat, in Form 4-D.(3)A nomination paper shall be supplied by the Returning Officer, to any voter on demand.
