Section 23(b) in Chandigarh Panchayat Election Rules, 1994
(b)if for any reason, it is not possible to commence the poll at a Polling Station at the hours appointed or if by reason of disorder at the polling station or for any other reason, polling for a certain time has to be stopped the Presiding Officer shall keep the polling station open for a further period equal to that which lapses between the hours appointed for the commencement of poll and the hour at which it was actually opened or the time during which the polling was stopped as the case may be. The Presiding Officer, shall inform the Returning Officer concerned of such incident at once who will further inform the Commission without any delay.
