Section 18 in U.P. State Co-operative Societies Election Rules, 2014
18.
If for any reason the election of any Society has been disrupted by the Election Officer, the process of election shall commence from the stage at which it is disrupted or from a stage prior to that or de novo as the Commission may decide:Provided that if after the nomination symbols have been allotted on valid nomination papers, the process of election shall continue and poll shall be held on such date as the Commission may fix:Provided further that if the election of any society is postponed by the Commission under the proviso to sub-section (3) of section 29 of the Act, all the procedures of Election shall be commenced de novo.
