Section 18 in Standing Committees of The District Panchayat (Election of Members) Rules, 1998
18. Disposal of ballot papers.
(a)The President shall make up the ballot papers into a separate packet, seal the packet and note thereon a description of its contents, the election to which it relates and the date thereof.(b)These packets shall not be opened and their contents shall not be inspected or produced except under the order of a competent Court.(c)The packets 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.
