Section 122 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
122. Election petition.
(1)An election under this Act shall be called in question only by a petition presented in the prescribed manner:-(i)in case of Panchayat to the Sub-Divisional Officer (Revenue);(ii)in case of Janpad Panchayat to the Collector; and(iii)in case of Zila Panchayat to [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.] and not otherwise.(2)No such petition shall be admitted unless it is presented within thirty days from the date on which the election in question was notified.(3)Such petition shall be enquired into or disposed of according to such procedures as may be prescribed.
