Section 52(4) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(4)If the State Government is satisfied that the proceeding relating to the nomination of members in the Janpad Panchayat contravenes the provisions by Sections 5, 6 and 7 of the Act or the proceeding is found unlawful or to be Vitiated by other reasonable ground then the Government or the officer authorised by it may set-aside the nomination proceeding and may pass suitable order.
