Section 33(3) in The Orissa Panchayat Samiti Election Rules, 1991
(3)The documents relating to election proceedings received from the Presiding Officer and those prepared by the Election Officer shall be retained in safe custody [in the office of the Collector for a period of three months] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.] and shall then, unless otherwise directed by a competent Court of Law be destroyed.
