Section 58 in Orissa Zilla Parishad Election Rules, 1994
58. Death of a candidate before poll.
(1)If at an election -(a)a validly nominated candidate who has not withdrawn his candidature under Sub-rule (6) of Rule 14 dies and a report of his death is received by the Election Officer before publication of the list, of contesting candidates; or(b)a candidate dies after the publication of list of contesting candidates under Sub-rule (7) of Rule 14 the Election Officer shall, upon being satisfied of the fact of the death of the candidate, countermand the poll and report the fact to the Commissioner.(2)If at an election, a candidate dies at any time on or after the date of the poll before publication of the result under Rule 39, there shall no countermanding and the result shall be declared as if the candidate has not died :Provided that in case upon declaration of result of the election the deceased candidate is declared to have been duly elected, the Election Officer shall forthwith issue a notification to the effect that a casual vacancy has occurred and the provisions of these rules for conducting bye-election to-fill up the casual vacancy shall be applicable in such cases.
