Section 23(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)No change shall be made by the District Election Officer in the location of any polling station notified under sub-rule (1) without previous approval of the Commission:Provided that if a change in the location of any polling station is approved by the Commission, then such change shall be-(a)Published for general information in the Gram Panchayat affected by the change, and(b)Communicated in writing to the concerned candidates by the Returning Officer as expeditiously as possible.
