Section 75A in The Rajasthan Municipalities (Election) Rules, 1994
75A. Disposal of election papers. - Subject to any direction to the contrary given by the State Election Commission or by a competent court:-
(a)the packets of unused postal ballot papers and tendered ballot papers shall be retained for a period of six months and shall thereafter be destroyed in such manner as the State Election Commission may direct;(b)the voting machines kept in custody of the returning officer under sub-rule (2) of rule 74A shall be retained intact for such period as the State Election Commission may direct;(c)packets other than those as referred to in sub-rule (1) of rule 74A shall be retained for a period of one year and shall thereafter be destroyed :Provided that packets containing the counterfoils of used postal ballot papers shall not be destroyed except with the previous approval of the State Election Commission:(d)all other papers relating to the election shall be retained for such period as the State Election Commission may direct.[Chapter-IV [Substituted by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).] Election of Chairperson and Deputy Chairperson
