Section 417 in The U.P. Co-operative Societies Rules, 1968
417. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
If a candidate whose nomination is found valid under rule 441 and 444-B and who has not withdrawn his candidature, this and the information of his death has reached before the polling, then the Election Officer, after satisfying himself about the facts of the death of the candidate, shall countermand the poll of the concerned constituency and shall inform the District Magistrate and the Registrar and the nominations for that constituency or post shall be filed de novo but it shall not be necessary to file additional nomination for the person who was the candidate for the election at the time of countermanding of the poll and such person who had withdrawn his candidature before such countermand shall not be disqualified to file nomination after such countermand, and the polling after such countermand, shall be held on the date as fixed by the Registrar.]
