Section 21 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
21. Death of candidate before poll. - If a contesting candidate dies and a report of his death is received before commencement of the poll, the Election Officer shall after being satisfied of the fact of the death of the candidate, countermand the poll and election proceedings shall be started afresh in all respects as if it is 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 countermanding of the poll;Provided further that no person who has given a notice of withdrawal of his candidature under Rule 18 before the countermanding of the poll shall be ineligible for being nominated as a candidate for the election after such countermanding.
