Section 85 in The Orissa Municipal Corporation Act, 2003
85. Adjournment of poll in emergencies.
- if at an election in any ward, the proceedings at any polling station are interrupted or obstructed by any riot or open violence, or if 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 of such polling station shall announce an adjournment of the poll to a date to be notified later on shall forthwith inform the Returning Officer concerned.(2)Where a poll is adjourned under Sub-section (1), the Returning Officer shall immediately report the circumstances to the Election Commission and shall, as soon as may be, with the previous approval of the Election Commission, appoint the day on which the poll shall recommence and fix the polling station 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.
