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State of Jharkhand - Section

Section 16 in The Jharkhand Agricultural Produce Markets Rules, 2000

16. Procedure and election.

- (i) If the number of candidates who are duly nominated and who have not withdrawn their candidature in the manner and within the time specified in sub-rule (i) of rule 15 exceeds that of the vacancies to be filled, there shall be election by ballot.
(ii)If the number of such candidates is less than the number of vacancies all such candidates shall be declared to be duly elected and the Election Officer shall call upon the constituency to fill the remaining vacancies, as the case may be, in accordance with election programme notified under rule 8.