Section 34 in The Bar Council of Bihar Election Rules, 1968
34. Adjournment of poll in emergencies.
- (i) If at an election the proceeding at any Polling Station are interrupted or obstructed it is not possible to take the Poll on account of any natural calamity or any other sufficient cause, the Presiding Officer for such Polling Station shall announce adjournment of the Poll to a date to be notified later on; and where he has so adjourned the Poll, he shall forthwith inform the Returning Officer.(ii)Whenever a Poll is adjourned under sub-rule (i) the Returning Officer shall immediately report the circumstances to the Executive Committee and shall as soon as may be, with the approval of the Executive Committee appoint the day on which the Poll shall recommence and fix the Polling Station of place at which, and 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.(iii)In every such case, as aforesaid the Returning Officer shall notify in such manner as the Executive Committee may direct the date, place and hours of Polling fixed under sub-rule (ii).
