Section 32 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
32. Custody and destruction of election papers.
- The Election Officer shall take custody of the ballot papers. The ballot papers and other records relating to the election shall be secured in a container which shall be affixed with the seal of the Election Officer and of the candidates who desire to affix their seals. All ballot papers and other election material so sealed and secured in a container shall be delivered by the Election Officer to the Project Authority having Jurisdiction for safe custody and preservation for a period of three months from the date of the poll. They shall be destroyed after the said period of three months, if no dispute relating to or in connection with that election is referred to the Project Authority, The seal of the Election Officer shall also, be deposited with the Project Authority.CHAPTER-VI Election of Member of the Managing Committee and President of the Distributary Committee
