Section 46B in The Orissa Panchayat Samiti Election Rules, 1991
46B. Adjournment of poll in emergency.
(1)If the proceedings at any polling station are interrupted or obstructed by any riot or open violence or if it is not possible to take the poll at any polling station or if at any time or in any case it appears to the Election Officer that during the course of an election it is or has become impracticable to go ahead with the process of election including the poll due to natural calamity or otherwise, the Election Officer may, by a reasoned order, announce an adjournment of the poll to a date to be notified latter, and shall, report the facts of the case to the Commissioner.(2)If the Commissioner is satisfied on the report of the Election Officer or otherwise as regards the fact stated at Sub-rule (1) above, he shall direct poll on such date, place and hours as he may satisfy.(3)Whenever a poll is adjourned under Sub-rule (1) counting of votes relating to the Constituency of which the poll was adjourned, shall not commence without the previous approval of the Commissioner.
