Section 54(7) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(7)Notwithstanding anything contained in this rule, if a contesting candidate sponsored by a recognised political party in the election of a [Chairman or Mayor or Councillor] [Substituted for 'Councillor' by G.O.(Ms.) No. 135, Dated 12.9.2011.] dies at any time before orders are passed by the District Election Officer under sub-rule (3) or at any time after the 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 State Election Commission, State Election Officer and the District Election Officer. 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.
