(1)If, in the case of an election under any clause of Section 21 the number of duly nominated candidates who stand for election does not exceed the number of members to be elected under that clause, the Returning Officer shall forthwith declare such candidates to be elected.(2)If the number of such candidates exceeds the number of members to be elected, the Returning Officer shall-(a)cause the names and addresses of the candidates to be entered in voting papers in Form 3 in the Appendix to these Rules; and(b)thereupon publish the said names and addresses in the official Gazette.(3)The Returning Officer shall sign and send by registered post to each elector such voting paper; provided that-(a)such a voting paper shall also be supplied to any elector on his applying to the Returning Officer for the same at any time before the date appointed for the counting of votes,(b)no election shall be invalidated by reason of the non-receipt by an elector of his voting paper.
