Section 39 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
39. Abatement of petitions.
(1)An election petition claiming a declaration mentioned in clause (a) of Rule 35 shall abate upon the death of the returned candidate.(2)An election petition shall abate upon the death of the sole petitioner or all the petitioners.(3)If any election petition claims the declarations mentioned in clause (b) of Rule 35 and the returned candidate dies, the Judge shall cause notice of such event to be published in the Gazette and thereupon any person who might have been a petitioner, may within fourteen days of the publication apply to be substituted in place of the returned candidate to oppose the petition and shall be entitled to continue the proceedings upon such terms as the Judge may thinks fit.
