Section 59(2) in Haryana Panchayati Raj Election Rules, 1994
(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer (Panchayat) shall immediately report the circumstances to the State Election Commissioner through the District Election Officer (Panchayat) who shall, as soon as may be, fix the date on which the poll shall recommence and fix the polling station at which and the hours during which the poll shall be taken. The Returning Officer (Panchayat) shall not count the votes at such election until such adjourned poll shall have been completed.
