Section 49(2) in The Sikh Gurdwaras Board Election Rules, 1959
(2)Whenever a poll is adjourned under sub-rule (1), the returning officer shall immediately report the circumstances [to the concerned Commissioner, Gurudwara Elections, and the Chief Commissioner, Gurudwara Elections, and shall as soon as may be, with the approval of the Chief Commissioner, Gurudwara Elections] [Substituted for the words 'to the Commissioner, Gurdwara Elections, and shall as soon as may be with the approval of the Commissioner Gurdwara Elections' by Central Government Notification dated 26.7.1978.]appoint the day on which the poll shall recommence and fix the hours during which the poll will be taken and the votes cast at that polling station shall not be counted until such adjourned poll shall have been completed :Provided that no adjourned poll shall be taken if the difference between the votes secured by the two candidates who have obtained the largest number of votes is more than the total number of votes entitled to vote at such a polling station.[50. Programme for counting of votes. - (1) The Chief Commissioner Gurudwara Elections may direct as to whether the counting of votes is to be done at the polling station itself after the close of the poll or at a different date, time and place.
