Section 56(7) in Tamil Nadu Panchayats (Elections) Rules, 1995
(7)Notwithstanding anything contained in this rule, if a contesting candidate sponsored by a recognised political party in the election of [***] a Member or Members of a District Panchayat or the Panchayat Union Council or any contesting candidate in the election of Member of a Village Panchayat dies at any time before orders are passed by the District Election Officer under sub-rule (3) or at any time after passing of such orders, but before the commencement of such adjourned poll, the Returning Officer shall, upon being satisfied of the fact of the death of the contesting candidate, stop all further proceedings in connection with the election and inform the District Election Officer, the State Election Officer and the State Election Commission. The State Election Commission shall, thereupon, start election proceedings afresh in all respects as if it were a new election:Provided that for the election proceedings so started, no fresh nomination shall be necessary in the case of the remaining contesting candidates.]
