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State of Tamilnadu - Section

Section 7 in Appointments Committee of The Panchayat Union Councils (Election of Members) Rules, 1997

7. Procedure in contested and un-contested election.

(a)If the number of contesting candidates is more than one, a poll shall be taken.
(b)If there is only one contesting candidate, the President shall forthwith declare the candidate to be duly elected to the Committee.
(c)If no candidates are forthcoming, then, the President shall arrange for the conduct of election at the next meeting which should be convened within fifteen days.