Section 29A(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)The District Election Officer shall, simultaneously with the publication of notice of election under rule 28, publish a notice in Form 3A or 3B as the case may be showing the status of reservation of every seat in a Panchayat 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,(c)Panchayat concerned.