Section 101 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
101. Declaration of result of election when there is no contest.
(1)(a)In case of an election under this Part, where there is only one candidate validly nominated, there shall be no ballot and the candidate shall be declared to have been duly elected.(b)In the case of election of members of Statutory Committee, if the number of candidates referred to in sub-rule (3) of rule 100 is equal to or less than the number of committee members to be elected, there shall be no ballot and all the candidates shall be declared to have been duly elected.(2)When no nomination is presented within a reasonable time after the commencement of the meeting, the Returning Officer shall take necessary further action for the holding of a fresh meeting for the election in accordance with these rules. He shall also report the fact to the State Election Commission and also to the State Election Officer in the case of Town Panchayat of Third Grade Municipality or Municipality, as the case may be.
