Section 40A(6) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(6)If the Competent Authority fails to dispose off the case referred to it under sub-rule (3) at least five days before the day of poll or the mistake in acceptance of the nomination as specified in sub-rule (I), comes to the notice of the Returning Officer on a day where after a period of less than seven days is left for the day of the poll. the Returning Officer shall postpone the election of such seat and report the matter to the Commission through the District Election Officer.
