Section 22A in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
22A. Publication of notice regarding reservation status seats.
(1)The District Election Officer shall, simultaneously with the publication of notice of election under rule 21, get a notice in form 2-A published showing the status of reservation of every seat in a Municipality for which election is to be held, by affixing a copy thereof on the notice board in the office of -(a)District Election Officer;(b)Returning Officer, and(c)Municipality concerned.(2)The District Election Officer shall issue on demand by any member of public a certified copy of the notice referred to in sub-rule (1), forthwith, on payment of the same fee as are prescribed for copies of revenue records.
