Section 33(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)The materials referred to under sub-rule (1) shall be put into a steel box duly sealed and kept in safe custody of the Returning Officer or the officer specified by the State Election Commission under sub-rule (1), for a period of one year and shall, thereafter, unless otherwise directed by the Election Court, they shall be destroyed.
