Section 37(2) in Haryana Panchayati Raj Election Rules, 1994
(2)If no nomination paper has been filed for any seat or if no candidate has been duly nominated for any seat, the Returning Officer (Panchayat) shall send a report of this fact to the State Election Commissioner through the District Election Officer (Panchayat) who shall take further action to fill the seat in accordance with the provisions of the Act and these rules.
