Section 35 in The Jharkhand Agricultural Produce Markets Rules, 2000
35. Adjournment of poll in emergencies.
- (i) If at an election the proceeding at any polling station are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity or any other sufficient cause, the Presiding Officer for such polling station shall inform the candidates or their agents in writing about the same and the Election Officer shall announce an adjournment of the poll to a date to be notified later, and where the poll is so adjourned by a Presiding Officer, he shall forthwith inform the Election Officer concerned.(ii)[ Whenever a poll is adjourned under sub-rule (i) the Presiding Officer shall immediately report in writing the circumstances to the Election Officer and the candidates concerned and thereafter the Election Officer shall as soon as may be, fix the date on which the poll shall recommence and appoint the polling station at which the poll will be held and shall not count the votes cast until such adjourned poll shall have been completed.] [Substituted by G.S.R. 12A dated 26.9.1993.](iii)In every such case as aforesaid, the Election Officer in such manner as he may deem fit shall notify the date, place and hours of polling fixed under sub-rule (ii).
