Section 31(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act:Provided that in the case of a seat reserved for the Scheduled Castes or Scheduled Tribes or Other Backward Classes or a woman, no person who is not a member of a Scheduled Castes or Scheduled Tribes or Other Backward Classes or is not a woman, as the case may be, shall be qualified to be elected to such a seat.
