Section 51 in The Bihar Municipal Election Rules, 2007
51. Procedure in contested and uncontested elections.
(1)If the number of contesting candidates is more than the number of seats to be filled, a poll shall be taken.(2)If the number of such candidates is equal to the number of seats to be filled, the Returning Officer shall forthwith declare all such candidates to be duly elected to fill those seats.(3)If there is no duly nominated candidate of election from a ward, the State Election Commission shall, in the manner prescribed under Rule - 40 call upon the ward concerned to fill the seat before such date as may be appointed in this behalf by the State Election Commission:Provided that where the ward having already been called upon under this sub-rule failed to elect a person to fill the vacancy the Returning Officer shall not be bound to call again upon the ward to elect a person until such date as the State Election Commission may specify in this behalf.
