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State of Tamilnadu - Section

Section 8 in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999

8. Procedure in contested and uncontested election.

(a)If the number of contesting candidates is more than one, a poll shall be taken.
(b)If there is only one contesting candidate, the president shall forthwith declare the candidate to be duly elected to the committee.
(c)If no candidates are forthcoming, then, the president shall arrange for the conduct of election at the next meeting, which shall be convened within fifteen days.