Section 31A in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
31A. Substitution of candidates set up by recognised political parties.
- A recognised political party may either cancel the notice in Form 8 given in favour of a candidate or change such notice by substituting the name of another candidate subject to fulfilment of the following conditions namely:(a)Subsequent cancelling or substituting the earlier notice in Form 8 is received by the Returning Officer not later than 3.00 p.m. on the last date for withdrawal of candidatures;(b)Such subsequent notice in Form 8 is signed by the same authorised office bearer who had signed the earlier Form 8 and is unambigous and clearly shows that it either cancels or substitutes the earlier notice as the case may be;(c)The Returning Officer is satisfied about the genuineness of subsequent notice; and(d)The candidate in whose favour subsequent notice has been given has already made a declaration in his nomination paper that he has been set-up by the said political party".
