Section 47(2) in The Sikh Gurdwaras Committee Election Rules, 1959
(2)While in the custody of the returning officer, the packet of ballot-papers, whether valid, rejected, or tendered and of the marked copy of the electoral roll shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the order of a competent court or of a Tribunal. All other papers relating to the election shall be open to public inspection subject to such conditions and to the payment of such fee, if any, as the State Government may direct.
