(1)On receipt of the report under rule 23 (4), the President shall forth with report to the State Government the results of all elections for action under section 7. He shall at the same time report, for action under section 5, what seats, if any, of any electorates could not be filled by election owing to defect in the number of candidates offering or to want of candidates willing to accept office in circumstances contemplated in clause (b) of rule 23 (3).(2)In the case of an election under clause (d) of section 4. the President shall, on receipt of the report under rule 7, forthwith report to the State Government the result of the election for action under section 7.Disputes relating to validity (in the case of all elections)
