Section 15A in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
15A. Deletion of entries in the voters list in certain cases.
(1)If the Registration Officer on application made to him or on his own motion, is satisfied after such inquiry as he thinks fit, that the name of any person in the voter's. list of a Panchayat after its finalisation under rule 12 should be deleted on the ground that the person concerned is registered in the voter's list of any other Panchayat or of any Municipality, the Registration Officer shall, subject to such general or special direction, if any, as may be given by the Commission in this behalf, delete the entry :Provided that before taking any action in this behalf, the Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action propose to be taken in relation to him.(2)No deletion of any entry shall be made under sub-rule (1) after the last date fixed for making nomination in the notice issued under rule 28 for the election in that ward or in the constituency of any Panchayat within which that ward is comprised and before the completion of that election.(3)The Registration Officer shall record in writing the reasons for his decision to delete an entry under sub rule (I) and shall make available, on demand, a copy of such decision to the person concerned free of charge, forthwith.(4)Any person aggrieved by the decision of the Registration Officer under sub-rule (1) may prefer an appeal to the District Election Officer within fifteen days of such decision.(5)The District Election Officer, after giving the appellant an opportunity of hearing and making such enquiry as he deems fit, shall pass suitable order on the appeal. The decision of the District Election Officer shall be final.
