Section 46A in The Orissa Panchayat Samiti Election Rules, 1991
46A. [ Postponement of election. [Inserted vide O.G.E. No. 1264 dated 15.11.1995.]
(1)Notwithstanding anything contained in these rules; if at any time or in any case the proceedings at any polling station are interrupted or obstructed for any reasons whatsoever and the Presiding Officer is satisfied that free and fair conduct of election has been affected thereby, he shall direct postponement of the poll and shall forthwith inform the Election Officer.(2)On receipt of information from the Presiding Officer, under Sub-rule (1), the Election Officer shall after such enquiry, as he may deem fit, report the facts of the case to the Commissioner.(3)If the Commissioner is satisfied, on the basis of the report of the Election Officer or otherwise that conduct of free and fair election has-been affected, he may direct a fresh election at that polling station.]
