Section 18 in The Rajasthan Agricultural Produce Markets Rules, 1963
18. Procedure of Election.
(1)If the number of candidates who are duly nominated and who have not withdrawn their candidature in the manner and within the time specified in sub-rule (1) of Rule 17 exceeds that of the vacancies to be filled, a poll shall be taken.(2)If the number of such candidates is equal to the number of vacancies, all such candidates shall be declared to be duly elected.(3)If the number of such candidates is less than the number of vacancies, all such candidates shall be declared to be duly elected, and the Collector or the person authorised by him under Rule 11, shall call upon the constituency to fill the remaining vacancy or vacancies, as the case may be, within such time, as may be specified.
