Section 85 in Himachal Pradesh Municipal Election Rules, 2015
85. Disposal of election papers.
- Subject to any direction to the contrary given by the State Government or by the Commission or by a competent court or by an authorized officer under section 282 of the Act, the packets and other papers referred to in rules 83 and 84 shall be retained for a period of 90 days from the date of publication of results in the Official Gazette and shall thereafter be destroyed :Provided that if an election petition is pending, the packets and other papers referred to in this rule shall not be disposed of unless the petition is finally decided.
