Section 59 in Haryana Panchayati Raj Election Rules, 1994
59. Adjournment of poll in emergency.
(1)If at an election, the proceedings at any polling station for the poll 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 Returning Officer (Panchayat) or the Presiding Officer for such polling station shall announce an adjournment of the poll to a date to be fixed later and where the poll is so adjourned by the Presiding Officer, he shall forthwith inform the Returning Officer (Panchayat) concerned.(2)Whenever a poll is adjourned under sub-rule (1) the Returning Officer (Panchayat) shall immediately report the circumstances to the State Election Commissioner through the District Election Officer (Panchayat) who shall, as soon as may be, fix the date on which the poll shall recommence and fix the polling station at which and the hours during which the poll shall be taken. The Returning Officer (Panchayat) shall not count the votes at such election until such adjourned poll shall have been completed.(3)In every such case as aforesaid, the District Election Officer (Panchayat) shall publish the date, place and hours of the poll fixed under sub-rule (2), in the manner laid down in Rule 25 and the provisions of the rules governing the original poll shall mutatis mutandis apply to the fresh poll taken under this rule.
