Section 22C in Andhra Pradesh Co-Operative Societies Rules, 1964
22C.
(1)Notwithstanding anything contained in these rules, the Government or the Election authority may direct the postponement of elections under one or more of the following circumstances:-(i)Break down of law and order affecting the peaceful and lawful conduct of elections.(ii)Any natural calamity that prevents the conduct of elections particularly, voters from participation in the election.(iii)Where there is reasonable apprehension that voters will not be allowed to vote frankly and freely. .(b)The postponement shall be done only by issue of an order which shall specify the grounds of postponement. After such postponement the election process shall be recommenced when the conditions become conducive for re-commencing of election, by issue of an order by the Authority that has postponed the elections. The process will re-commence from the stage at which it was obstructed or interrupted.
