Section 56(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)The District Election Officer shall, thereupon, order -(a)that the poll be adjourned and held at such polling station for the number of hours for which it was not held on the previous occasion; or(b)that the poll be adjourned and held at such polling station for the number of hours. An order passed by the District Election Officer under this sub-rule shall be final.(c)When an order under clause (a) or (b) of sub-rule (3) is passed, the Returning Officer shall not count the votes cast at such election until such adjourned poll has been completed.
