Section 14 in The Orissa District Planning Committees Rules, 2000
14. Death of candidate before poll.
(a)If a candidate, whose nomination has been found valid on scrutiny under rule 7 and who has not withdrawn his candidature under rule 8, dies and a report of his death is received before the publication of the list of contesting candidates under rule 9, or if a contesting candidate dies and a report of his death is received before the commencement of the poll, the Returning Officer shall, upon being satisfied of the fact of death of the candidate, countermand the poll and report the fact to the District Magistrate and the State Government, and all proceedings with reference to the election shall be commenced afresh in all respects as if for a new election :Provided that no further nomination shall be necessary in case of a person who was a contesting candidate at the time of the countermanding of the polls:Provided further that a person, who had given notice of withdrawal of his candidature under rule 8 before the countermanding of the poll, shall be eligible for being nominated as a candidate for election after such countermanding.
