Section 32(1) in Chandigarh Panchayat Election Rules, 1994
(1)Subject to the provisions of rule 30, the Election Commission for reasons to be recorded in writing may by an order cancel the election programme at any time, before the commencement of the poll, if:(i)electors are threatened or prevented from exercising their franchise, in free and fair manner;(ii)Candidates are threatened or prevented directly or indirectly not to contest the elections.(iii)there is any type of natural calamity;(iv)death of any contesting candidate takes place or any corrupt practice;(v)on any reason beyond the control and adjustment and commence.
