- Notwithstanding anything contained in these rules, where the election process is interrupted or the election programme has to be altered on account of the orders of any Court of Law or for any other valid ground, the Election Authority may, either generally or in respect of any specified category of members, alter the election programme, as published under sub-rule (2) of rule 11 and renotify the election programme as it deems fit in the circumstances of the case. The nominations already made shall be deemed to have become invalid.
