Section 25 in Assam Panchayat (Constitution) Rules, 1995
25. Procedure in contested and uncontested Election.
(1)Immediately after expiry of the period of withdrawal of candidature, the Deputy Commissioner or the Sub-Divisional Officer as the case may be, or the officer authorised by him in this behalf, shall, in respect of every election, declare the names of the candidates whose nomination papers have been found valid.(2)If there is only one valid nomination in respect of a particular election, the Deputy Commissioner or the Sub-I Divisional Officer as the case may be, or the :officer authorised in this behalf, shall declare, such candidate 'to be duly elected from' the Constituency concerned.(3)If there are more than one valid nomination in respect of a particular election, a poll shall be held on the date notified for election under Rule 15 of these rules.(4)If there is no candidate in respect of a particular election, the Deputy Commissioner or the Sub-Divisional Officer as the case may be, shall take immediate steps for holding such election by issuing fresh notice under Rule 15 of these rules.
