Section 33(4) in The Orissa Panchayat Samiti Election Rules, 1991
(4)[ The documents or records, referred to in Sub-rule (3) retained in the custody of the Collector shall not be opened or inspected or produced save with prior permission of the Commissioner or of a Competent Court.] [Inserted vide O.G.E. No. 1264 dated 15.11.1995.]
