Section 46B(1) in The Orissa Panchayat Samiti Election Rules, 1991
(1)If the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if it is not possible to take the poll at any polling station or if at any time or in any case it appears to the Election Officer that during the course of an election it is or has become impracticable to go ahead with the process of election including the poll due to natural calamity or otherwise, the Election Officer may, by a reasoned order, announce an adjournment of the poll to a date to be notified latter, and shall, report the facts of the case to the Commissioner.
