Section 19 in The Orissa District Planning Committees Rules, 2000
19. Adjournment of poll.
(1)In the case of any situation beyond control when the poll can not be continued, the Presiding Officer or the Returning Officer may announce an adjournment of the poll to a date to be fixed later, and where the poll is so adjourned by the Presiding Officer, the Returning Officer shall be informed immediately. The Presiding Officer shall also seal the ballot box and other packets and deposit them with the Returning Officer for sale custody.(2)The Returning Officer shall announce a date on which the poll shall recommence at the same polling station.(3)On the day of recommencement of poll, the Presiding Officer shall open the sealed box and packets in the presence of candidates and/or the election agents present and proceed in the manner laid down in rules 16 and 17.Provided that the voters who have already voted at the poll so adjourned shall not be allowed to vote again.
