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State of Tamilnadu - Section

Section 7 in Standing Committees of The District Panchayat (Election of Members) Rules, 1998

7. Procedure in contested and non-contested election.

(a)If the number of contesting candidates is more than the number of seats to be filled, a poll shall be taken.
(b)If the number of contesting candidates, is equal to the number of seats to be filled, the President shall forthwith declare all such candidates to be duly elected to the Committee.
(c)If the number of contesting candidates is less than the number of seats to be filled, the President of the meeting shall forthwith declare all the contesting candidates to be duly elected and arrange for the conduct of election in respect of the remaining seats at the next meeting, which shall be convened within fifteen days.