Section 54 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
54. Procedure on adjournment of poll.
(1)If the poll at any polling station is adjourned under Section 229, the provisions of rules 51 to 53 shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf.(2)When an adjourned poll is recommended under sub-section (2) of Section 229, the electors who have already voted at the poll so adjourned shall not be allowed to vote again.(3)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 and a new ballot box.(4)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 to whom the ballot papers are issued at the adjourned poll, without however recording therein the serial number thereof.(5)The provisions of Rules 33 to 53 shall apply in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
