Section 19 in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999
19. Disposal of ballot papers.
(a)The president shall, then, make up the ballot papers into a separate packet, seal up the packet and note thereon a description of its content, the election to which it relates and the date thereof.(b)The packet shall not be opened and its contents inspected or produced except under the order of a competent Court.(c)The packet shall be retained in safe custody in the office of the district panchayat for a year and shall then, unless otherwise directed by the orders of a competent Court, be destroyed.Form I[See rule 7 (a)]Nomination Paper For Election of Members To The CommitteeI,..............., an elected member from ........................ ward of.......(the name of the district panchayat)......................district panchayat hereby nominate Thiru/Thirumathi/Selvi............, a member elected from...................ward of the above said district panchayat as a candidate for election as a member of the Appointment Committee of the above said district panchayat.Signature of the proposer.Declaration of The CandidateI ,........., a member elected from .................. ward of the said district panchayat hereby give my consent to this nomination.Signature of the candidate.Form II(See rule 11)Ballot Paper...................District Panchayat.Date of election......................Names of candidates duly nominated for election as members of the Appointment Committee:
