Cost and Works Accountants Act, 1959

62. Candidates deemed to be elected if their number is equal to or less than the number of persons to be elected

If the number of candidates validly nominated in any constituency is equal, or becomes, by reason of the death or cessation of membership of one or more candidates before the counting of votes for the election, equal to or less than the number of persons to be elected for such constituency, then such candidates shall be deemed to be elected and the Secretary shall declare all such candidates duly elected; and where the number of such candidates in that constituency is less than the number of persons to be elected for that constituency, the Secretary shall commence fresh proceedings for the election of the remaining number of members to be elected from that constituency.