Section 29(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)After the electoral roll for a ward has been finally published, the following papers shall be kept in the office of the Electoral Registration Officer or at such other place as the Commission may by order specify until the expiration of one year after the final publication of next revision of the electoral Rolls:-(a)complete spare copies of the electoral roll;(b)papers relating to claims and objections and orders under rule 24;(c)applications under rules 27 and 28 and decisions thereon;(d)papers relating to appeals under sub-rule (4) of rule 28; and(e)manuscript and other papers if any prepared by enumerating agencies and used for compiling the electoral roll.
