Section 75 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
75. Disposal of ballot papers.
- [(1)The Election Officer shall, after counting of votes and declaration of result shall retain in his custody the packets of ballot papers whether counted, rejected or tendered. These packets shall not be opened and their contents shall not be inspected or produced except under the orders of an Election Tribunal or other competent Court.] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.](2)The Election Officer shall keep the packets for a period of [two months] [Substituted vide O.G.E. No. 1929 dated 25.10.2008.] after the completion of the election in the concerned Treasury or Sub-Treasury as the case may be, where after these shall be destroyed by burning in presence of District Magistrate or any other officer not below the rank of Sub-Collector as may be authorized by the District Magistrate, and these packets shall not be opened or their contents inspected or produced except under the orders of the State Election Commission or of an Election Tribunal or other competent Court :Provided that where there has been a litigation, these papers shall be destroyed after three months from the date of disposal of the litigation or three months after the appeal period is over, whichever is later.
