Section 24 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
24. Procedure on adjournment of poll.
(1)If the poll at any polling stations is adjourned under sub-section (1) of Section 58, the provision of Rules 20 to 23 shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Section 57 of the Act.(2)When an adjourned poll is recommended under sub-section (2) of Section 58, 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 sealed packet containing the marked copy of the electoral roll, register of voters in Form-I and a new voting machine.(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 roil for making the names of the electors who are allowed to vote at the adjourned poll.(5)The provisions of rules 2 to 23 shall apply in relating to the conduct of an adjourned poll before It was so adjourned.
