Section 90 in The Bihar Municipal Election Rules, 2007
90. Custody and Preservation of election papers.
(1)The following Rules shall be observed for the custody and preservation of the election papers enumerated below, namely:-(i)claims and objection with reference to the preliminary electoral rolls.(ii)final electoral rolls.(iii)nomination papers of candidates.(iv)withdrawal of candidate.(v)orders by the Returning Officer regarding the division of wards into polling areas and appointment of a Polling Station for each such area.(vi)appointment letters of agents or candidates.(vii)list of candidates nominated, and(viii)return of election expenses.(2)With the exception of the papers mentioned in items (iii) and (viii) of sub-rule (1), the aforesaid election papers shall be kept in the general records room of the main office of the Municipality for one year, unless their retention for a longer period is ordered by the Chief Executive Officer or by an Election Tribunal.(3)The nomination papers of candidates shall remain in the custody of the Concerned Executive Officer and shall be retained for a period of one year and shall thereafter be destroyed subject to any direction to the contrary made by an Election Tribunal.(4)The returns of election expenses loaged with the Chief Executive Officer shall be kept by him for one year and shall then be destroyed unless their retention for a longer period is ordered by an Election Tribunal.(5)The public shall have the right to inspect the election papers enumerated in sub-rule (1) and to get attested copies thereof on application to the concerned Executive Officer.
