Section 60 in The M.P. Nagarpalika Nirvachan Niyam, 1994
60. Adjournment of poll in emergency.
(1)If at any election the proceedings at any polling station are interrupted or obstructed by any riot or open violence, or if at any election it is not possible to take the poll at any polling station on account of any natural calamity, or any other sufficient cause, the Returning Officer or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be notified later and where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer concerned.(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer shall immediately report the circumstances to the Election Commission through the District Election Officer and thereupon the Election Commission shall, as soon as may be, appoint the day on which the poll shall recommence and fix the polling station at which and the hours during which, the poll shall be taken. The Returning Officer shall not count the votes cast at such election until such adjourned poll shall have been completed.(3)The Presiding Officer shall follow, as far as practicable, the provisions of Rules, 56 to 59, in the matter of sealing of ballot boxes and other packets, preparation of the account of ballot papers and delivery of the ballot boxes and other polled material, in the case of the adjourned poll, as it the poll were closed at the hour initially fixed in that behalf under Rule 21.(4)In every such case as aforesaid, the District Election Officer shall notify in such manner as the Election Commission may direct the date, place and hours of poll fixed under sub-rule (2) and the provisions of the rules, governing the original poll shall mutatis mutandis apply to the resumed poll under this rule.
