Section 17 in Haryana Municipal Corporation Election Rules, 1994
17. Custody and preservation of rolls and connected papers.
(1)After the roll for a Municipal area or any of its ward has been finally published, the following papers shall be kept in the office of the Deputy Commissioner or at such other place as the State Election Commissioner may by order specify until the expiration of one year after the completion of the next intensive revision of that roll -(a)one complete copy of the roll and complete manuscript roll and duplicating pasting files;(b)all claims and objections to the draft roll;(c)all applications submitted to the Revising Authority under [rule 4 (4) (i)] [Substituted 'rule 9' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).];(d)all applications submitted to the Deputy Commissioner under [rule 4 (4) (vii) and (viii)] [Substituted 'rule 10' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).];(e)all applications submitted to the Deputy Commissioner under rule 14;(f)all decisions and directions of the Revising Authority;(g)[ ***] [Omitted 'all appeals submitted to the State Election Commissioner against the orders of the Deputy Commissioner.' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).](2)One complete copy of the electoral roll for each ward duly authenticated by the Deputy Commissioner shall be kept at such place as the State Election Commissioner may specify for a period of six years from the date of its final publication.
