Section 67(3) in The West Bengal Panchayat Elections Act, 2003
(3)The Commission may, -(a)on receipt of any of the reports referred to in sub-section (2) -(i)accept the report and proceed in terms of sub-section (4) or allow completion of the election; or(ii)modify in any manner, as it deems fit, the order or the directions referred to in sub-section (2) by an order specifying its decision and the action thereon;(b)in consideration of the report of the material circumstances obtained from or through the District Panchayat Election Officer, its own machinery or any other agency, may issue any order in terms of sub-section (2) and upon issue of such order, the poll at a polling station may be void and provisions of sub-section (4) shall apply mutatis mutandis.
