Section 52 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
52. Custody of papers relating to elections.
(1)The Election Officer shall handover the sealed packets and all other papers relating to the elections, to the Chief Executive of the Society as soon as may be after the statement referred to in Sub-rule (1) of Rule 51 is published securing them in a container duly locked and sealed with his seal and the seal of the Society, and such contesting candidates, or their agents as may be present at the time and desire to affix their seals thereon.(2)While in the custody of the Chief Executive of the Society, the said papers shall not be opened and their contents shall not be inspected by, or produced except before a Court or other authority having jurisdiction, or a person duly authorised by any such Court or other authority in that behalf.
