Section 58(2) in Orissa Zilla Parishad Election Rules, 1994
(2)If at an election, a candidate dies at any time on or after the date of the poll before publication of the result under Rule 39, there shall no countermanding and the result shall be declared as if the candidate has not died :Provided that in case upon declaration of result of the election the deceased candidate is declared to have been duly elected, the Election Officer shall forthwith issue a notification to the effect that a casual vacancy has occurred and the provisions of these rules for conducting bye-election to-fill up the casual vacancy shall be applicable in such cases.
