Section 32 in Chandigarh Panchayat Election Rules, 1994
32. Cancellation of Election Programme.
(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.(2)Death of contesting candidate. - In case death of any contesting candidate takes place and such information has been received by Returning Officer before commencement of poll and on being satisfied about death of candidate, the Returning Officer shall countermand the poll of that constituency immediately under intimation to Election Commission.The Returning Officer shall commence the election process as afresh provided no fresh nomination paper shall be entertained for the purpose of the election of said Constituency.(3)Whenever an election programme is cancelled in terms of the provisions of sub-rule (1), the Election Commission shall frame a fresh election programme in respect of that Sabha area or Constituency.
