Section 17 in U.P. State Co-operative Societies Election Rules, 2014
17.
When the proceeding of election of the Society has started, the election proceeding shall not be disrupted except due to the reasons mentioned in rule 16:Provided that if polling or any proceeding of election gets disrupted due to riots or open violence at the place of polling or holding election is not possible due to any natural calamity, the Election Officer appointed for such election shall declare the postponement of election till next date to be notified later. The information of such postponement shall be given to the District Co-operative Election Officer and the Commission immediately, on which the Commission shall fix the new date for election:Provided further that the election procedure shall be postponed only after narrating the whole sequence of incidents in a chronological order in the polling diary being used by the Election Officer.
