Section 28(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)If the President or the Vice-President, as the case may be, desires to challenge the validity of the motion carried out under sub-section (1), he shall, within ten days from the date on which such motion was carried, refer the dispute to the [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.], who shall decide it, as far as possible, within thirty days from the date on which it was received by him, and his decision shall be final.
