Section 14 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
14. Death of contesting candidate before poll.
- If a candidate who has been duly nominated and who has not withdrawn his candidature dies and report of his death is received by the Returning Officer before the commencement of the poll, the Returning Officer shall, upon being satisfied of the fact of the death of the candidate, countermand the poll and all proceedings with reference to the election shall be commenced anew in all respects as if for new election :Provided that no further nomination shall be necessary in the case of a candidate whose nomination was valid at the time of the countermanding of the poll :Provided further that no person who has given notice of withdrawal of his candidature under Rule 11 before the countermanding of the poll shall be eligible for being nominated for the election after such countermand.
