Section 22 in Uttar Pradesh Intermediate Education Act, 1921
22. Adjournment of poll. - (1) If at an election, it is not possible to take the poll at any place fixed for the recording of votes, on account of any natural calamity or any other sufficient cause, the poll may be adjourned to a date to be notified later.
(2)Where the poll is adjourned under sub-paragraph (1) the circumstances shall be immediately reported to the Mukhya Shikshak Nirvachan Adhikari and the Shikshak Nirvachan Adhikari.(3)The Shikshak Nirvachan Adhikari shall, with the previous approval of the Mukhya Shikshak Nirvachan Adhikari, appoint the day on which the poll shall recommence and shall not declare the result of election until such adjourned poll has been completed and the votes cast at such poll have been duly counted.
