Section 138 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
138. Effect of nominations.
- If the number of candidates who have been duly nominated and who have not withdrawn their candidature exceeds that of the seats to be filled, the Returning Officer shall forthwith publish in the Gazette and in such other manner and in such places in the constituency as the Returning Officer may consider necessary, the names of the candidates as given in the nomination papers in alphabetical order and the symbols assigned to each candidate, and a poll shall be taken in the manner provided in the succeeding rules.(2)If the number of such candidates is equal to the number of seats to be filled, the Returning Officer shall declare all such candidates to be duly elected to fill those seats.(3)If the number of such candidates is less than the number of seats to be filled, the Returning Officer shall declare all such candidates, if any, to be elected to fill as many of those seats as possible and the Government shall, by a notification in the Gazette, call upon the constituency to elect a person or persons to fill the remaining seat or seats, as the case may be, within such time as may be specified in the notification:Provided that where the constituency having already called upon under this sub-rule, has failed to elect a person or the requisite number of persons, to fill the seat or seats, the Administrator shall not be bound again to call upon the constituency to elect a person or persons until such time, if any, as he thinks fit.
