Section 34 in Haryana Municipal Corporation Election Rules, 1994
34. Death of a candidate before poll.
- If a candidate dies before the poll and after the date fixed for the nomination of candidates and his nomination is or has been accepted as valid by the Returning Officer, all proceedings with reference to the election of a member in the ward or wards in which he was a candidate shall be commenced anew in all respects as if for a fresh election :Provided that no fresh nomination shall be necessary in the case of a candidate whose name is entered on a list of contesting candidates posted under the provisions of rule 31.
