Section 51(3) in The Bihar Municipal Election Rules, 2007
(3)If there is no duly nominated candidate of election from a ward, the State Election Commission shall, in the manner prescribed under Rule - 40 call upon the ward concerned to fill the seat before such date as may be appointed in this behalf by the State Election Commission:Provided that where the ward having already been called upon under this sub-rule failed to elect a person to fill the vacancy the Returning Officer shall not be bound to call again upon the ward to elect a person until such date as the State Election Commission may specify in this behalf.
