Section 45 in The Corporation of the City of Panaji (Election) Rules, 2004
45. Adjournment of poll in emergencies.
(1)If at an election, the proceedings at any polling station for the poll are interrupted or obstructed by any riot or open violence, or if, at an election, it is not possible to take the poll at any polling station on account of any natural calamity, or any other sufficient cause, the Returning Officer or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be fixed later, and where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer concerned.(2)Whether a poll is adjourned under sub-rule (1), the Returning Officer shall immediately report the circumstances to the Commission who shall, as soon as may be, fix the day on which the poll shall recommence and fix the polling station at which and the hours during which, the poll shall be taken. The Returning Officer shall not count the votes cast at such election, until such adjourned poll shall have been completed.(3)In every such case as aforesaid, the Commission shall publish the date, place and hours of the poll fixed under sub-rule (2) in the manner laid down in rule 4; and the provisions of these rules governing the original poll shall, mutatis mutandis, apply to the fresh poll taken under this rule.
