Section 31A in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
31A. Self-declaration/ Affidavit to be submitted by the candidates.
(1)Under sub rule (1) of Rule 32, self-declaration signed by the candidate for the post of Sarpanch and affidavit signed by the candidate to be the Member of Janpad Panchayat and Zila Panchayat shall be submitted to the Returning officer, alongwith nomination formBut the candidates for the post of "Panch" of any Gram Panchayat shall not be required to submit self - declaration or affidavit.(2)Every self- declaration or affidavit under sub rule (1) shall be -(i)in the form 4-B-1, in case of election of Sarpanch;(ii)in the form 4-C-1, in case of election of Member of Janpad panchayat;(iii)in the form 4-D-1, in case of election of Member of Zila panchayat.(3)Every candidate for the post of Member of any Janpad Panchayat or any Zila Panchayat shall submit in the prescribed form, on oath before any Public Notary or Oath Commissioner or any First class Magistrate, duly complete in all respects in connection with all matters, as mentioned in the affidavit, alongwith nomination forms.(4)In case, the self-declaration or the affidavit, as the case may be, is not submitted by any candidate; at the time of scrutiny of the nomination form of the candidate, it shall be liable for rejection.
