Section 30(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)Thereupon, the State Election Commission shall, after taking all material circumstances into account, if satisfied, -(a)that a fresh poll is necessary, declare the poll at the polling station to be void, appoint a day and fix the hours for taking a fresh poll at that polling station and notify the day so appointed and hours so fixed in such a manner as it may deem fit besides intimating the contesting candidates; or(b)that the result of the poll at the polling station shall not in any way affect the result of the election or that the error or irregularity in procedure is not material, issue such directions to the Returning Officer to continue the poll and complete the election.
