Section 12 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
12. Disposal of claims and objections.
(1)The Registration Officer shall, after holding such summary inquiry into the claims or objections as he thinks fit, record his decision In writing and shall make available on demand copy of such decision to the objector free of charge forthwith.(2)No person shall be presented .by any legal practitioner in any proceeding under this rule.(3)The Registration Officer shall amend the voters' list in accordance with his decision.(4)The voters' list so amended shall subject to decision in appeal, if any, be final and a copy there of duly signed by the Registration Officer shall be kept in his office and another copy deposited in the office of District Election Officer.(5)Any person aggrieved by the decision of the Registration Officer may prefer an appeal to the Appellate Authority within five days of such decision, Every appeal shall be in such form as may be prescribed by the Commission and presented to the Appellate Authority accompanied with a copy of the decision of the Registration Officer. The Appellate Authority, after giving the appellant ,an opportunity of hearing and making such enquiry as it deems fit, shall pass suitable orders expeditiously and in the event of the appeal succeeding, direct the Registration Officer to amend the voters' list to give effect to its decision. / The decision of the Appellate Authority shall be final:Provided that no amendment shall be carried out in the voters' list according to the decision of the Appellate Authority after the last date -and time fixed for making nominations in the notice issued under rule-28 and before the completion of election.
