Section 36(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)If at any election -(a)any ballot box used at a polling-station is unlawfully taken out of the custody of the Presiding Officer or the Election Officer, or is accidentally or intentionally destroyed or lost, or is damaged or tampered with to such an extent that the result of the poll at the polling-station cannot be ascertained; or(b)the election could not be conducted otherwise for any reason or for any error or irregularity in the procedure poll is likely to be vitiated at a polling-station,the Electoral Officer shall forthwith report the matter to the Chief Electoral Officer.
