Section 16 in The Orissa Agricultural Produce Markets Rules, 1958
16. Procedure for election.
(1)If the number of candidates who are duly nominated and who have not withdrawn their candidature in the manner and within the time specified in Sub-rule (1) of Rule 15 exceeds that of the vacancies to be filled, a poll shall be taken.(2)If the number of such candidates is equal to the number of vacancies, all such candidates shall be declared to be duly elected.(3)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 Collector or the person authorised by him under Rule 10 shall call upon the constituency to fill the remaining vacancy or vacancies, as the case may be, within such time as may be specified in the same manner as specified in the foregoing provisions.
