Section 16 in U.P. State Co-operative Societies Election Rules, 2014
16.
If a candidate whose nomination is found valid under rule 49 and who has not withdrawn his candidature, dies and the information of his death has reached before the polling, then the Election officer, after satisfying himself about the facts of the death of the candidate, shall postpone the poll of the constituency concerned and shall inform the District Co-operative Election Officer and the Commission and the nomination for that constituency or post shall be filed de novo but it shall not be necessary to file additional nomination for person who was the candidate for the election at time of postponing the poll and such person who had withdrawn his candidature before such postponement shall not be disqualified to file nomination after such postponement and the polling after such postponement shall be held on the date as fixed by the Commission.
