Section 60 in Haryana Panchayati Raj Election Rules, 1994
60. Procedure on adjournment of Poll.
(1)If the poll at any polling station is adjourned under Rule 59 the provisions of Rules 55 to 58 (both inclusive) shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Rule 24.(2)When an adjourned poll is recommended under sub-rule (2) of Rule 59 the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The Returning Officer (Panchayat) shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the sealed packets containing the marked copy of the voters list and a new ballot box.(4)The Presiding Officer shall open the sealed packet in the presence of [the polling agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.] present and use the marked copy of the voter list for recording the serial number of the ballot papers issued to voters at the adjourned poll.(5)The provisions of Rules 39 to 58 (both inclusive) shall apply in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
