- Notwithstanding anything contained in these rules, where the election process is interrupted or the election programme has to be altered on account of the orders of any Court or for any other valid reason, to be recorded in writing, it shall be competent for the Election Authority either generally or in respect of specified category' of members to cancel the election schedule notified under these rules and to re-notify the election schedule as it deems fit in the circumstances of the case:Provided that where the election schedule is re-notified under this rule, the nominations already made shall also be cancelled.
