(2)Thereupon the State Election Commission shall, after taking all material circumstances into account; either-(a)declare the poll at that polling station or place to be void, appoint a day, and fix the hours; for taking a fresh poll at that polling station or place and notify the day so appointed and the hours so fixed in such manner as it may deem fit; or(aa)[ any voting machine develops a mechanical failure during the course of recording votes; or,] [Inserted by the Third Amendment Act 33 of 2005, w.e.f 24-08-2005](b)if satisfied that the result of a fresh poll at that polling station or place will not, in any way, affect the result of the election or that the error or irregularity [or the mechanical failure developed in the voting machine] [Inserted by the Third Amendment Act 33 of 2005, w.e.f 24-08-2005.] in procedure is not material, issue such directions to the Returning Officer as it may deem proper for the further conduct of and completion of the election.
