Section 25 in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
25. Procedure on adjournment of poll.
(1)If the poll at any polling stations is adjourned under Rule 49 of A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 50 of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, shall, as far as practicable, apply as if the poll was closed at the hour fixed in that behalf under Rule 51(1) and 52( 1) of the said rules.(2)when an adjourned poll is recommended under Rule 49 of A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 50 of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, the electors who have already voted at the poll so adjourned shall not be allowed to vote again.(3)The Election Officer shall provide the presiding Officer of the polling station at which such adjourned poll is held, with sealed packet containing the marked copy of the electoral roll, register of voters in Form-I and a new voting machine.(4)The Presiding Officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the electoral roll for making the names of the electors who are allowed to vote at the adjourned poll.(5)The provisions of rules 2 to 24 shall apply in relating to the conduct of an adjourned poll before it was so adjourned.
