Section 36(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)If for any seat, after the scrutiny of nomination papers under rule 35, there remains only on candidate in the field as a result of rejection of nomination papers of all other candidates, the Returning Officer shall forthwith report the fact to the following authority, hereinafter referred to as Revisional Authority, namely:-(i)in case of election of a Panch or a Sarpanch of a Gram Panchayat, to the Sub- Divisional Officer (Revenue);(ii)in case of election of a member of Janpad Panchayat, to the Collector; and .(iii)in case of election of a member of Zila Panchayat, to the Divisional Commissioner, and shall(a)affix a notice in Form 5-A on the notice board of his' office, for information of all candidates for the seat in question, that his order rejecting a nomination paper is subject to the order passed by the Revisional Authority and any candidate aggrieved by his order is free to appear before such Authority, on the date, time and place mentioned, in the notice, and;(b)submit, all papers relating to nominations, received for the seat in question to the Revisional Authority so as to teach him latest by 1l.00 A. M. on the next day.
