Section 21T in Jharkhand Co-operative Societies Rules, 2008
21T.
(1)If an election, proceedings at any polling station is interrupted or obstructed by any riot, or violence, or is not possible to take the pll at any polling station/ booth on account of natural calamity, or any other sufficient cause, the polling officer for such polling station/ booth shall announce an adjournment of the poll to a date to be notified later.(2)Whenever the poll is adjourned under sub rule (1) the election officer shall immediately report the circumstances to the authority and the Registrar, and shall, as possible soon as may be with the previous approval of the authority appoint the day on which the poll shall recommence and fix the polling station/booth at which, and the hours during which, the poll will be held and shall not count the votes cast at such election unit after such adjourned poll has been completed.(3)In every such case as aforesaid, the election officer shall notify in such manner as the authority may direct, the date, the place and hours of polling fixed under sub rule (2).(4)If during an election-(a)any ballot box, used at any polling station/booth, is unlawfully taken out of the custody of the poling officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with to such an extent the result of the poll at the polling station/booth cannot be ascertained, or(b)Any such error or irregularity in procedure as is likely to vitiate the poll is committed at the polling station/booth, the polling officer shall forthwith report the matter to the election officer and to the authority.(5)Thereupon, the authority shall, after taking all material circumstances into account declare the poll at the polling station/booth to be void, and fix a date and hours for holding a fresh poll at that polling station/booth and notify the date and the hours so fixed in such manner as he may deem fit.(6)The provision of this rule shall apply to every such fresh poll as they apply to an original poll.
