Section 79 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
79. Procedure on adjournment of poll.
(1)If the poll at any polling station is adjourned under sub-rule (1) of rule 54, the provisions of rules 75 to 78 shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf.(2)(a)When an adjournment of the poll for the number of hours for which it was not held on the previous occasion is recommended under clause (a) of sub-rule (3) of rule 54, the electors who have already voted at the poll so adjourned shall not be allowed to vote again;(b)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the electoral roll, register of electors in Form 21 and a new voting machine;(c)The Presiding Officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the electoral roll for marking the names of the electors who are allowed to vote at such adjourned poll;(d)The provisions of rules 58 to 78 shall apply in relation to the conduct of such adjourned poll.(3)When an adjournment of the poll the full number of hours is recommended under clause (b) of sub-rule (3) of rule 54, the Returning Officer shall proceed afresh under sub-rule (1) of rule 35 and such adjourned poll shall be held at the polling station concerned in accordance with the provisions of Rules 58 to 78 in all respects, as if it were being held at such polling station for the first time:Provided that there shall be no fresh nomination in the cases falling under this sub-rule.
