Section 98 in The Bihar Municipal Election Rules, 2007
98. Death of candidate before poll.
- If a candidate whose nomination has been found valid under Rule 43, dies and a report of his death is received by the Returning Officer before the commencement of the poll, the Returning Officer shall, upon being satisfied of the fact of the death of the candidate, countermand the poll and report the fact to the State Election Commission and all proceedings with reference to the election shall be commenced a new in all respects as for a new election:Provided that no further nomination shall be necessary in the case of a candidate whose nomination was valid at the time of countermanding of the poll:Provided further that no person who has under Rule 48(4) given a notice of withdrawal of his candidature before the countermanding of the poll shall be ineligible for being nominated as a candidate for the election after such countermanding.
