(1)If in the case of an election, whether general or casual, to be held at any time under clauses (c). (e) and (f) of Section 4. the total number of duly nominated candidates who stand for election or remain in the field after withdrawal of candidates signified before the completion of scrutiny of nomination papers does not exceed the number of members to be elected at that time under that clause, the Returning Officer shall on the completion of such scrutiny in the presence of such of the candidates, their proposers and seconders as may choose to be present, forthwith declare such candidate or candidates (if duly qualified) to be elected.Should this contingency arise as a result of withdrawal under rule 18 communicated after the scrutiny, no poll shall be held for the particular electorate concerned and the fact shall forthwith be notified in the Rajasthan Gazette, but the formal declaration of result of its election shall be held over until the date of counting of votes in respect of other electorates.(2)If the number of such candidates exceeds the number to be so elected, the Returning Officer shall-(a)cause the names, qualifications, registration number and addresses of the candidates offering for election under each such clause to be entered alphabetically in the order of their surnames in a separate voting paper in Form No. 3/ 1 and(b)thereupon publish in the Rajasthan Gazette and In such other manner if any as he may think fit. the said names, with the respective qualifications and addresses, classified according to the clauses of Section 4.(3)The Returning Officer shall, by a date fixed under rule 26. send by registered post to each qualified elector concerned one such voting paper (and no more) of candidates for election under the clause or clauses of Section 4 under which he is qualified to vote, with an identification envelope in Form No. 3/2:Provided that such a voting paper with an identification envelope shall also be issued to such an elector (if any) to whom a voting paper has not been sent already, on his applying to the Returning Officer for the same at any time before the latest date and time appointed by him for return of voting papers. In no other case shall a voting paper be issued after the last date prescribed under rule 26 for the issue of voting papers, nor shall a noting paper not delivered to a voter by the Port Office be reissued to him on its return to the office of the Returning Officer.Note:- Voting papers to be issued to registered practitioners should be sent at their registered address.(4)No election shall be invalidated by reason of the non-receipt by any elector of a voting paper.
