Section 7 in The M.P. Panchayat (Gram Panchayat Ke Sarpanch Tatha UP-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishwas Prastav) Niyam, 1994
7. Safe keeping of Records.
(1)The Presiding Officer shall keep in safe custody the ballot papers referred to in sub-rule (5) of Rule 5, in his office duly scaled along with a copy of the minutes of the proceedings for period of one year.(2)The minutes of proceeding recorded under sub-rule (1) shall include,-(i)name of the office bearers present;(ii)the decision of the meeting on the motion of no-confidence;and(iii)when such decision is not unanimous the number of votes for and against such motion and the number of those who have remained neutral.
