Section 12 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
12. Special Election Programme. - 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 other valid reasons to be recorded in writing, it shall be competent for the Election Authority cither generally or in respect of specified Water Users' Association to alter the election programme as he deemed fit, in the circumstances of the case without having regard to sub-rule (5) of Rule 11 and the Election Officer shall give effect to the same :
Provided that where the election programme is re-notified under this rule commencing from the making of nominations, the nominations already made shall be disregarded and the deposits, if any, made under Rule 15 shall be refunded.
