Section 9(5) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
(5)Notwithstanding anything contained in any Act of State Legislature for the time being in force, whoever, is elected to a reserved seal under a local authority or a cooperative society or any other statutory body or institution on the basis of a social Status Certificate, which is cancelled under Section 8, shall stand disqualified from being a member of such local authority or a co-operative society or any other statutory body or institution from the date of cancellation of such Social Status Certificate and such reserved seat shall be deemed to have fallen vacant forthwith.
