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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(2)(b) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(b)If a candidate, set up by a recognised or registered political party with a reserved symbol -
(i)dies at any time after 10.00 AM on the last date of making nominations and his nomination is found valid on scrutiny under Rule 11;
(ii)whose nomination has been found valid on scrutiny under Rule 11 and who has not withdrawn his/her candidature under Rule 13 dies and in either case, a report of his/her death is received at any time before the preparation and publication of the list of contesting candidate under Rule 14; or
(iii)dies as a contesting candidate and a report of his death is received before the commencement of the poll;