Section 29(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)If any constituency fails to elect a member, fresh election proceedings shall be commenced in such constituency within six months to fill the seat:Provided that further proceedings of election of President and Vice-President of Zila Panchayat shall not be stayed pending the election of a member in accordance with this sub-section :Provided further that if such constituency again fails to elect a member, fresh election proceedings shall not be commenced in such constituency unless the State Election Commission is satisfied that there is likelihood of such constituency electing a member.
