Section 53(8) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(8)Notwithstanding anything contained in this rule, if a candidate dies at any time before orders are passed by the Election Commission under Sub-rule (3) or at any time after the passing of such order but before the commencement of the continuation poll or of the fresh poll as the case may be, the Election Officer shall upon being satisfied of the fact of death of the candidate intimate such fact to the Election Commission, stop all further proceedings in connection with the election, and start election proceedings a fresh in all respects as if for a new election :Provided that no fresh nomination shall be necessary in the case of the remaining candidate who stood nominated at the time when the poll was stopped.
