Section 36(6) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(6)The Revisional Authority shall dispose of every case received by it under sub-rule (l) expeditiously and return the case-file along with an authenticated copy of its order to the Returning Officer in the quickest possible manner, so as to reach him before 2.00 P. M. on the last date fixed for withdrawal of candidature:Provided that if the Revisional Authority fails to dispose of the case within the aforesaid time limit, the Returning Officer shall stay the election for the seat in question and report the matter to the Commission, through the District Election Officer.
