Section 34(ii) in The Bar Council of Bihar Election Rules, 1968
(ii)Whenever a Poll is adjourned under sub-rule (i) the Returning Officer shall immediately report the circumstances to the Executive Committee and shall as soon as may be, with the approval of the Executive Committee appoint the day on which the Poll shall recommence and fix the Polling Station of place at which, and hours during which, the Poll will be taken and shall not count the votes, cast at such election until such adjourned poll shall have been completed.
