Section 56(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)The State Election Commission shall on receipt of a report from the Returning Officer under sub-rule (1), call upon the recognised political party, whose candidate has died, to nominate another candidate for the said poll within five days of issue of such notice to such recognised political party and the provisions of rule 10 to 16 and 20 to 22 shall, so far as may be, apply in relation to such nomination as they would apply to other nominations :Provided that no person who has given a notice of withdrawal of his candidature under Rile 16 before the adjournment of the poll shall be ineligible for being nominated as a candidate for the election after such adjournment.
