Section 29 in Himachal Pradesh Municipal Election Rules, 2015
29. Custody and preservation of electoral roll and connected papers.
(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.(2)One complete copy of the electoral roll for each ward duly authenticated by the Electoral Registration Officer shall also be kept in safe custody of the Deputy Commissioner of the District till the new electoral roll is finally published.
