Section 22A(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(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.
