Section 19 in The Orissa Agricultural Produce Markets Rules, 1958
19. Death of candidate before Poll.
- If after the taking of a poll it has become necessary under Rule 16 (1) and before the poll is taken a candidate who has been duly nominated dies, the Collector shall upon being satisfied of the fact of the death of the candidate, counter mend the poll and the election proceedings shall be commenced a new in all respects as if for a new election :Provided that no fresh nomination shall be necessary in the case of a candidate who stood validly nominated at the time of the counter mending of the poll.
