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State of Uttar Pradesh - Section

Section 13 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

13. Procedure after publication of the list of validly nominated candidate.

(1)If the number of validly nominated candidates is five the Pramukh shall declare all such candidates duly elected.
(2)If the number of candidates is less than five the Pramukh shall declare all such candidates duly elected. Proceedings shall be taken afresh to fill up the remaining vacancies in accordance with the procedure prescribed in these rules.
(3)If the number of candidates exceeds five the election shall be held by show of hands by all the members of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] present at the meeting.