Section 16(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)After the electoral roll for a ward has been finally published, the following papers shall be kept in the office of the Municipal Electoral Registration Officer or at such other place as the State Election Commission may be order specify until the said electoral roll remains in force -(a)complete spare copies of the electoral roll ;(b)papers relating to claims and objections and order under rule 11;(c)applications and decisions thereon under rules 14 and 15 ;(d)papers relating to appeals under sub-rule (4) of rule 8 ; and(e)manuscript and other papers prepared by enumerating agencies and used for compiling the roll.
