Section 36(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(3)In every case the authority competent to decide whether a vacancy has occurred under sub-section (2) shall be Collector in respect of Gram Panchayat and Janpad Panchayat and [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.] in respect of Zila Panchayat who may give his decision either on an application made to him by any person or on his own motion. Until, the Collector or [Director, Panchayat] [Substituted by C.G. Act No. 8 of 2003.], as the case may be, decides that the vacancy has occurred, the person shall not cease to be an office-bearer :Provided that no order shall be passed under this sub-section against any office-bearer without giving him a reasonable opportunity of being heard.
