Section 19 in Jammu and Kashmir Co-operative Societies Rules, 2001
19. Postponement of election in cases of emergencies
(a)If at an election the proceedings are interrupted or in any way disturbed and if in the opinion of the Returning Officer elections cannot be held fairly, he may adjourn the meeting and report the circumstances to the [Deputy Registrar/Joint Registrar Additional Registrar / Registrar] [Substituted for "Assistant Commissioner/Dy. Commissioner" by SRO 1 dated 4th January, 2005.].(b)Where an election has been postponed under sub-rule (a), the Returning Officer shall with the previous approval of the [Deputy Registrar/Joint Registrar Additional Registrar / Registrar] [Substituted for "Assistant Commissioner/Dy. Commissioner" by SRO 1 dated 4th January, 2005.] fix a new date for purpose of election and the provision of these rules shall mutatis mutandis apply to such election.
