Section 14 in The Rajasthan Municipalities (Election) Rules, 1994
14. [Adjournment of the proceedings under rule 13] [Inserted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].
- The returning returning officer shall not allow any adjournment of proceedings under rule 13 except when such proceedings are interrupted or obstructed by riot or open violence or by cause beyond his control.
