Section 65 in Haryana Municipal Corporation Election Rules, 1994
65. Choice of seat in case of election to more than one seat.
- Any candidate who is elected in more than one ward shall by notice in writing signed by him and delivered to the Deputy Commissioner within seven days of the publication of the result of election in the official Gazette, choose for which of these wards he shall serve, if he does not deliver such notice within the aforesaid period, the Deputy Commissioner shall within fourteen days from the date of the publication of the result declare for which ward he shall serve. Such choice or declaration, as the case may be, shall be final. Resulting vacancy or vacancies in the ward or wards not chosen or declared, shall be filled under Rule 68.
