Section 21T(2) in The Bihar Co-operative Societies Rules, 1959
(2)Whenever a poll is adjourned under sub-Rule (1) The Election Officer shall immediately report the circumstances to [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] and the Registrar, and shall, as soon as may be, with the previous approval of [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.], appoint the day on which the poll shall recommence and fix the polling station/ booth at which, and the hours during which, the poll will be taken and shall not count the votes, cast at such election until such adjourned poll shall have been completed.
