Section 31 in Chandigarh Panchayat Election Rules, 1994
31. Adjournment of Polls in emergencies.
(1)The Returning Officer, the Presiding Officer or the Election Commission may adjourn the poll in a Sabha area or constituency at any time in case the poll is interrupted or obstructed by :-(i)any riot to violence; or(ii)a direct or indirect threat to the election process or conduct of poll; or(iii)an action or snatching or destroying the ballot-paper;OR(iv)any type of natural calamity; or(v)) booth-capturing at the polling station.OR(vi)any other sufficient reason to be recorded in writing.(2)Whenever the polling is adjourned in terms of the provisions of sub-rule (1) the Returning Officer shall as soon practicable, report the matter to the Election Commission who shall appoint a day for a fresh poll and shall fix the time at which such poll shall be held.
