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State of Himachal Pradesh - Section

Section 55 in Himachal Pradesh Municipal Election Rules, 2015

55. Procedure on adjournment of poll.

(1)If the poll at any polling station is adjourned under rule 49 the provisions of these rules with regard to poll shall apply to every such fresh poll as they apply to the original poll.
(2)When an adjourned poll is once recommenced under sub-rule (2) of rule 51, the voter who has already voted at the poll so adjourned shall not be allowed to vote again.
(3)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is to be held with the sealed packets containing the marked copy of the electoral roll and required number of ballot papers and a new ballot box electronic voting machine.
(4)The Presiding Officer shall open the sealed packet in the presence of such candidates or their agents as may be present and use the same for the conduct of adjourned poll.