Section 40A(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(3)In case the concerned candidate fails to file an affidavit on or before the date specified in the notice; it shall be presumed that he does not belong to the category for which the seat is reserved and the Returning Officer shall report full facts to the following competent authority, as the case may be and seek its permission to review his own order, regarding the validity of the nomination, namely :(i)Sub-Divisional Officer (Revenue) in case of election of a Panch or Sarpanch of a Gram Panchayat;(ii)Collector in case of election of a member of Janpad Panchayat; and(iii)Divisional Commissioner in case of a member of Zila Panchayat.
