Section 56 in The Orissa Grama Panchayats Election Rules, 1965
56.
[(1)] [Re-numbered vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.] The documents relating to election proceedings received from the Presiding Officers and those prepared by the Election Officer shall be retained in safe custody in the office of the Election Officer [for a period of three months] [Omitted vide SRO No. 869/96, Orissa Gazette Extraordinary No. 1204, dated 18.11.1996.] and shall then, unless otherwise directed by a competent Court, be destroyed.(2)[ The documents or records referred to in Sub-rule (1) in custody of the Election Officer shall not be opened or inspected or produced save with the prior permission of the Commissioner or of a competent Court.] [Inserted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]
