Section 6 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
6. Special Election Programme.
- Notwithstanding anything contained in these rules, where the election process is interrupted or the election programme has to be altered on account of the orders of any court of law or for other valid reasons to be recorded in writing, it shall be competent for the State Election Commission either generally or in respect of specified Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad, as the case may be, to alter the election programme notified under sub-section (1) of Section 198 and re-notify the election programme as it deems fit in the circumstances of the case without having regard to the guidelines mentioned in sub-section (2) of Section 198 and the Returning Officer shall give effect to the same :Provided that where the election programme is re-notified under this rule commencing from the making of nominations, the nominations already made shall be disregarded and the deposits, if any, made under Rule 9 shall be refunded.
