Section 30(2) in Chandigarh Panchayat Election Rules, 1994
(2)Whenever the polling at any polling station is liable to be declared void under sub-rule (1), the Presiding Officer shall as soon as practicable after the act or even causing such contingency has come to his knowledge, report the matter to Returning Officer at once and Returning Officer shall further inform the Election Commission who shall, after holding such enquiry as he may deem necessary, declare such polling to be void and shall appoint a day for the taking of a fresh poll, in such polling station or stations, as the case may be, and fix the hours during which the poll shall be taken; and the votes cast earlier during the said election shall not counted.
