Section 34 in The Jharkhand Agricultural Produce Markets Rules, 2000
34. Death of a candidate before poll.
- If a contesting candidate dies and a report of his death is received before the commencement of the poll, the Election Officer shall upon being satisfied of the fact of the death of the candidate countermand the poll and all proceeding with reference to election shall be commenced anew in all respects as if for a new election :Provided that no further nomination shall be necessary in the case of a person who was a contesting candidate at the time of countermanding of the poll:Provided further that no person who has given a notice of withdrawal of his candidature under rule 15 before the countermanding of the poll shall be illegible for being nominated as a candidate for the election after such countermanding.
