Section 21T(2) in Jharkhand Co-operative Societies Rules, 2008
(2)Whenever the poll is adjourned under sub rule (1) the election officer shall immediately report the circumstances to the authority and the Registrar, and shall, as possible soon as may be with the previous approval of the authority appoint the day on which the poll shall recommence and fix the polling station/booth at which, and the hours during which, the poll will be held and shall not count the votes cast at such election unit after such adjourned poll has been completed.
