Section 40 in Orissa Zilla Parishad Election Rules, 1994
40. Publication of the result of the votes.
(1)The Commissioner shall publish the names of the elected candidates in the official Gazette.(2)The Commissioner shall forward copies of the publication under Sub-rule (1) to the Government, Revenue Divisional Commissioner(s) and the Collector(s) concerned.(3)The documents relating to election received from the Presiding Officer and those prepared by the Election Officer, if any, shall be retained in safe custody in the Office of the Collector for a period of [three months] [Substituted vide O.G.E. No. 1265 of 1995.] and shall then, unless otherwise directed by a Competent Court, by destroyed.(4)[ The documents or records referred to in Sub-rule (3) in the custody of the Collector shall not be opened or inspected or produced save with the prior permission of the Commissioner or of a Competent Court.] [Inserted vide O.G.E. No. 1265 of 1995.]
