(1)The presiding officer shall then make into separate packets-(a)the marked copy of the electoral roll;(aa)[ the counterfoils of the used ballot paper;] [ Inserted by S.O. 5573, dated 23.12.1971.](b)[ the ballot papers signed in full by the presiding officer under sub-rule (1) of rule 38 but not issued to the voters; [ Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969).](bb)any other ballot papers not issued to the voters;(c)the ballot papers cancelled for violation of voting procedure under rule 39;(cc)any other cancelled ballot papers;](d)the cover containing the tendered ballot papers and the list in Form 15;(e)the list of challenged votes; and(f)any other papers directed by the Election Commission to be kept in a sealed packet.
