Section 14(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)Notwithstanding anything contained in sub-rule (2) it shall not be necessary to revise, such list before a bye election, if such bye-election is held during the calender year in relation to the first day of January whereof the list has been originally prepared:Provided that the Commission may for reasons considered sufficient by it direct revision of such list before holding a bye-election.
