Section 36 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
36. Fresh poll in case of destruction, etc., of ballot boxes.
(1)If at any election -(a)any ballot box used at a polling-station is unlawfully taken out of the custody of the Presiding Officer or the Election Officer, or is accidentally or intentionally destroyed or lost, or is damaged or tampered with to such an extent that the result of the poll at the polling-station cannot be ascertained; or(b)the election could not be conducted otherwise for any reason or for any error or irregularity in the procedure poll is likely to be vitiated at a polling-station,the Electoral Officer shall forthwith report the matter to the Chief Electoral Officer.(2)The Chief Electoral Officer upon receipt of such report, or on his own motion in the circumstances stated in Sub-rule (1) after taking all material circumstances into account either -(a)declare the poll at the polling-station to be void, appoint a day, and fix the hours for taking a fresh poll at that polling-station and notify the date so appointed and the hours so fixed in such manner as he may deem fit; or(b)issue such directions to the Election Officer, or take such action as he may deem proper for smooth completion of the election.(3)The provisions of the Act, the Orissa Co-operative Societies Rules, 1965, bye-laws made thereunder and these rules shall apply to every such fresh poll as they apply to the original poll.
