Section 22(3) in Uttar Pradesh Intermediate Education Act, 1921
(3)The Shikshak Nirvachan Adhikari shall, with the previous approval of the Mukhya Shikshak Nirvachan Adhikari, appoint the day on which the poll shall recommence and shall not declare the result of election until such adjourned poll has been completed and the votes cast at such poll have been duly counted.
