Section 54A in The Rajasthan Municipalities (Election) Rules, 1994
54A. Procedure of adjournment of poll. - (1) If the poll at any polling station is adjourned under rule 53, the provisions of rule 47A, 48A, 49A and 50A shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under rule 25.
(2)When an adjourned poll is recommended under sub-rule (2) of rule 53, the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The returning officer shall provide the presiding officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the list of voters, register of voters in Form 14A and a new voting machine.(4)The presiding officer shall open the sealed packet in the presence of the candidates, or election agents or polling agents present and use the marked copy of the electoral roll for marking the names of the voters who are allowed to vote at the adjourned poll.(5)The provisions of rules 25 to 29, 30A, 31 A, 32A, 32B, 33, 34A, 35A, 36, 37A, 37B, 38A, 39, 40A, 41, 42, 43, 44A, 45A, 46A. 47A, 48A, 49A, 50A and 51 shall mutatis mutandis in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
