Section 19(1) in The Rajasthan Medical Rules, 1957
(1)If in the case of an election, whether general or casual, to be held at any time under clauses (c). (e) and (f) of Section 4. the total number of duly nominated candidates who stand for election or remain in the field after withdrawal of candidates signified before the completion of scrutiny of nomination papers does not exceed the number of members to be elected at that time under that clause, the Returning Officer shall on the completion of such scrutiny in the presence of such of the candidates, their proposers and seconders as may choose to be present, forthwith declare such candidate or candidates (if duly qualified) to be elected.Should this contingency arise as a result of withdrawal under rule 18 communicated after the scrutiny, no poll shall be held for the particular electorate concerned and the fact shall forthwith be notified in the Rajasthan Gazette, but the formal declaration of result of its election shall be held over until the date of counting of votes in respect of other electorates.
