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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Chattisgarh - Subsection

Section 89(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)When any vacancy occurs due to any reason such as death, disqualification. resignation, absence without leave, setting aside of election etc. of a member of a Panchayat, or Sarpanch, the Secretary of the Gram Panchayat or the Chief Executive Officer of the Janpad Panchayat or the Zila Panchayat as the case may be, shall inform the District Election Officer about such vacancy within seven days from the date of its occurrence.