Section 66 in West Bengal Trade Unions Rules, 1998
66. Adjournment of polls in emergency.
(1)If, at an election, the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if, at any election, it is not possible to take the poll on account of any natural calamity or any other sufficient cause, the Returning Officer or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be fixed later on and, where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer concerned.(2)Where a poll is adjourned under sub-rule (1), the Returning Officer shall immediately report the circumstances to the Registrar who may, if the circumstances so require, report the matter to the State Government and fix the date on which, and the hour at which, the poll shall recommence by issuing a notice in this behalf and publishing the same in the manner provided in rule 6.
