Section 87 in The Corporation of the City of Panaji (Election) Rules, 2004
87. Procedure on adjournment of poll.
(1)If the poll at any polling station is adjourned under rule 86, the provision of rules 82 to 85 shall, as far as practicable, apply, as if the poll was close at the hour fixed in that behalf under rule 4.(2)When an adjourned poll is recommended under sub-rule (2) of rule 86, the voters who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the sealed packet containing the marked copy of the list of voters, register of voters in Form XV and a new voting machine.(4)The Presiding Officer shall open the sealed packet in the presence of the Polling Agents presence and use the marked copy of the list of voters for marking the names of the voters who are allowed to vote at the adjourned poll.(5)The provisions of rule 25 and rules 64 to 85 shall apply in relation to the conduct of an adjourned poll as they apply in relation to the poll before it was so adjourned.
