Section 418 in The U.P. Co-operative Societies Rules, 1968
418. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]
If polling or any proceeding of election gets disrupted due to riots or open violence at the place of polling or holding election is not possible at any place due to any natural calamity or any other cogent reasons, the Election Officer appointed for such election, shall declare postponement of election tall next date to be notified later. The information of such postponement shall be given to the District Magistrate and the Registrar immideately on which the Registrar shall fix the new date for the election.]
