Section 71 in The Bihar Panchayat Election Rules, 2006
71. Adjournment of Poll in Emergencies.
(1)If at an election the proceedings at any polling station for the poll are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of an natural calamity or destruction of election material or any other sufficient cause, the Presiding Officer for such polling station,shall announce an adjournment of the poll and where the poll is so adjourned, he/she shall forthwith report to the Returning Officer, stating the reason.(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer shall immediately report the circumstances to the Commission through the District Election Officer.(3)The Commission shall order the District Election Officer -(a)Appoint a day and time on which the poll shall recommence.(b)Cancel the previous poll and fix a date and time for a fresh poll on that polling station and issue directions for such poll.
