Section 49 in The Sikh Gurdwaras Board Election Rules, 1959
49. Adjournment of polling in emergencies.
(1)If at an election the proceedings at any polling station provided under rule 26 are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity, or any other sufficient cause, the presiding officer shall announce an adjournment of the poll to a date to be specified later, and shall forthwith inform the returning officer.(2)Whenever a poll is adjourned under sub-rule (1), the returning officer shall immediately report the circumstances [to the concerned Commissioner, Gurudwara Elections, and the Chief Commissioner, Gurudwara Elections, and shall as soon as may be, with the approval of the Chief Commissioner, Gurudwara Elections] [Substituted for the words 'to the Commissioner, Gurdwara Elections, and shall as soon as may be with the approval of the Commissioner Gurdwara Elections' by Central Government Notification dated 26.7.1978.]appoint the day on which the poll shall recommence and fix the hours during which the poll will be taken and the votes cast at that polling station shall not be counted until such adjourned poll shall have been completed :Provided that no adjourned poll shall be taken if the difference between the votes secured by the two candidates who have obtained the largest number of votes is more than the total number of votes entitled to vote at such a polling station.[50. Programme for counting of votes. - (1) The Chief Commissioner Gurudwara Elections may direct as to whether the counting of votes is to be done at the polling station itself after the close of the poll or at a different date, time and place.(2)The Returning Officer will appoint constituency-wise number of persons as he may deem necessary to be known as Counting Supervisors and Counting Assistants to assist him in counting of votes.(3)Where the counting is to be done at a place other than the polling station the Presiding Officer will seal the ballot boxes and election papers in accordance with the provisions of these rules and as per further directions of the Chief Commissioner Gurudwara Elections and deposit the same at the place fixed for this purpose by the Returning Officer for safe custody.(4)Where the counting is to be done by the Returning Officer, reference to the Presiding Officer in Rules 50, 51 and 52 shall be construed as a reference to the Returning Officer.
