Section 38(6) in Orissa Pani Panchayat Rules, 2003
(6)(a)If at any time and in any case the proceedings of the election are interrupted or obstructed for any reason whatsoever and the Election Officer is satisfied that true and fair conduct of election is affected thereby, he/she shall direct postponement of election and shall forthwith inform the Election Authority.(b)The Election Authority on receipt of such information and after making such inquiry, as he may deem fit, declare, for reasons to be recorded in writing, the proceedings of the election as void and direct for conducting fresh election. The decision of the Election Authority in this regard shall be final.
