Section 47(1) in The Sikh Gurdwaras Committee Election Rules, 1959
(1)The returning officer shall seal up the parcels of issued and unissued ballot-papers and such parcels together with all other parcels received from the polling station shall remain in his custody until the expiry of one year from the date of the election when they shall be destroyed subject to any direction to the contrary made by the State Government or by a competent court or by a Tribunal appointed to hold an enquiry into an election.
