Section 32(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)In the case of election of member of a Village Panchayat Ward where only one member is to be returned from that Ward -(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 his office and after such affixation, declare such candidate to be duly elected from such Ward;(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.
