Section 32(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)In the case of election of member of District Panchayat or Panchayat Union Council or of the President of Village Panchayat -(a)if there is only one contesting candidate, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in the notice board in his office and after such affixation declare such candidate to be duly elected;(b)if the number of contesting candidates exceeds one, a poll shall be taken; and(c)if there is no contesting candidate, a report shall be sent to the State Election Commission and the District Election Officer, for starting the election proceedings afresh in all respects as if for a new election to fill up the seat.
