Section 29A in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
29A. Publication of notice regarding reservation/status of seats.
(1)The District Election Officer shall, simultaneously with the publication of notice of election under rule 28, publish a notice in Form 3A or 3B as the case may be showing the status of reservation of every seat in a Panchayat for which election is to be held, by affixing a copy thereof on the notice board in the office of:(a)District Election Officer,(b)Returning Officer,(c)Panchayat concerned.(2)The District Election Officer shall issue, on demand by any member of public, a certified copy of the notice referred to in sub-rule (1), forthwith on payment of the same fee as prescribed for copies of revenue records.
