Section 84(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(2)An order passed by the District Election Officer under sub-rule (1) shall be in writing and contain reasons therefore and corrected copy of the return of election in Form 20- 21, 22 or 23 as the case may be, duly signed and certified by the District Election Officer shall be sent to the Returning Officer for grant of certificate of election to the candidate declared elected as a result of such correction.
