After declaration of the result of the election, the Returning Officer shall-(a)prepare and certify a return in Form D annexed to these Rules setting forth-(i)the names of the candidates for whom valid votes have been given;(ii)the number of valid votes given for each candidate;(iii)the number of votes declared invalid and rejected; and(iv)the name of or names of the person or persons declared duly elected;(b)report the result of the election to the State Government for publication in the Bihar Gazette of the name or names of the person or persons who are duly elected; and(c)upon the completion of the counting and after the result has been declared by him, the Returning Officer shall seal up the voting papers and all other documents relating to the election and shall retain the same for a period of six months and thereafter cause them to be destroyed.
