Section 45(12) in Rajasthan Co-operative Societies Rules, 2003
(12)[] [Renumbered '(10)' by Notification No. G.S.R. 53, dated 10.7.2017.] If for any area or constituency for which election is to be held, the number of candidates in respect of whom valid nomination papers have been filed does not exceed the number of candidates to be elected for that area or constituency, the candidate for whom valid nominations have been received shall be deemed to have been duly elected for the area or constituency as the case may be and the names of such candidates shall be published on the notice board of the society, after the date and time fixed for withdrawal under clause (iii) of sub-rule (5).
