Section 40A(5) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(5)After receiving the permission of the Competent Authority, the Returning Officer may review his own order and exclude the name of the concerned candidate from the list of validly nominated candidates prepared under rule 35 and from the list of contesting candidates, if such list has already been prepared and published the Returning Officer shall prepare a revised list of contesting candidates and publish it in accordance with the provisions of Rule 40 :Provided that if the concerned candidate has in the meanwhile submitted an affidavit in response of the notice issued under sub-rule (1), the Returning Officer shall not review his order.
