- 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 of Law or for any other valid reason, to be recorded, it shall be competent for the Election Authority either generally or in respect of specified category of members to alter the election programme notified under sub-rule (2) of rule 15 and re-notify the election programme as it deems fit in the circumstances of the case:Provided that where the election programme is re-notified under this rule commencing from the making of nominations, the nominations already made shall be disregarded.
