Section 30(4) in Haryana Panchayati Raj Election Rules, 1994
(4)The Returning Officer (Panchayat) shall hold the scrutiny on the date appointed in this behalf under clause (b) of rule 24 and shall allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by cause beyond his control :Provided that in case any objection is raised by the Returning Officer (Panchayat) or is made by any other person, the candidate may be allowed time to rebut it not later than the next day, and the Returning Officer (Panchayat) shall record his decision on the date to which the proceedings have been adjourned.
