Section 10 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
10. Procedure after scrutiny of nomination papers.
(1)If the number of duly nominated candidate from a Revenue Commissioner's Division is one, the Returning Officer shall forthwith declare such candidate to be elected.(2)If the number of such candidates exceeds one, the Returning Officer shall forthwith publish their names and addresses in the Gazette and shall further cause their names to be entered in voting papers in Form III.(3)Any candidate duly nominated may withdraw his candidature by sending to the Returning Officer a written and signed withdrawal letter not later than two clear days before the date appointed for the scrutiny and counting of votes and it shall not be permissible to him subsequently to cancel such withdrawal.(4)On receiving notice of such withdrawal the Returning Officer shall publish the fact of such withdrawal in Gazette.(5)If a candidate, who has been duly nominated and has not withdrawn his candidature in the manner and within the time specified in sub-rule (3), dies after the expiry of the time of submitting notice of withdrawal of candidature and before the commencement of the poll the Returning Officer shall upon being satisfied of the fact of the death of the candidate, declare that all proceedings with reference to the election shall be commenced new in all respect as if for a new election.(6)On or before such date as may be fixed by the President for the purpose, the Returning Officer shall send by registered post to each elector a voting paper in Form III signed by the Returning Officer :Provided that no election shall be invalidated by reason of the non-receipt by an elector, of his voting paper.
