Section 14 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
14. Duration of voters' list and its revision.
(1)The voters' list referred to in sub-rule (4) of Rule 12 shall remain in force until revised in accordance with sub-rule (2) or sub-rule (3).(2)Every such list shall be liable to revision by reference to the first day of January of the year in which it is so revised(i)before each general election to the Panchayats, or as the case may be;(ii)before each bye-election to fill a seat in a Panchayat.(3)Notwithstanding anything contained in sub-rule (2) it shall not be necessary to revise, such list before a bye election, if such bye-election is held during the calender year in relation to the first day of January whereof the list has been originally prepared:Provided that the Commission may for reasons considered sufficient by it direct revision of such list before holding a bye-election.(4)Notwithstanding anything contained in the foregoing provisions, the validity or continued operation of the voters' list referred to in sub-rule (4) of rule 12 shall not in any way be affected by non-revision of any such list under sub-rule (2) or when so directed by the Commission under proviso to sub-rule (3).
