Section 56(5) in Tamil Nadu Panchayats (Elections) Rules, 1995
(5)(a)Where an order is passed under these rules for the adjournment of the poll, for the number of hours for which it was not held on previous occasion, the Returning Officer shall proceed further as stipulated under sub-rule (1) of rule 37 and return to the Presiding Officer appointed under the said sub-rule, all the packets received by him under sub-rule (2).(b)The Presiding Officer shall open the packets just before the commencement of such adjourned poll in the presence of such persons who may be present at the polling station and commence such adjourned poll precisely at the hour fixed therefor.(c)At such adjourned poll, the Presiding Officer shall allow only such electors to vote who have not cast their vote on the previous occasion.
