Section 24 in The Rajasthan Agricultural Produce Markets Rules, 1963
24. Death of Candidate before Poll.
- If after the taking of a poll has become necessary and before the poll is taken a candidate who has been duly nominated dies, the Collector shall being upon satisfied of the fact of the death of the candidate, countermand the poll and the election proceedings shall be commenced a new in all respects as if for a new election :Provided that no fresh nomination shall be necessary in the case of a candidate who stood validly nominated at the time of the countermanding of the poll.
