Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(1)(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(a)Where the proceedings at any polling station are seriously interrupted or obstructed by any riot or open violence or otherwise or where a large number of electors are unable to attend the poll at a polling station by reason of natural calamites such as flood or fire, or any other sufficient cause the Presiding Officer shall stop the poll, pending the receipt of the order of the Election Authority. The fact that the poll has been so stopped shall be immediately announced by the Presiding Officer to the persons present at the polling station.