Section 13 in Haryana Panchayati Raj Election Rules, 1994
13. [ Custody and preservation of voters list and connected papers. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
(1)After the voters list for a Gram Panchayat, Panchayat Samiti or Zila Parishad or any of its ward has been finally published, the following papers shall be kept in the record room of the Deputy Commissioner-cum-District Election Officer (Panchayats) or at such other place as the State Election Commissioner may, by order, specify until the expiration of one year after the completion of the next intensive revision of that voters list,-(a)one complete copy of the voters list and complete manuscript voters list and duplicating pasting files;(b)all claims and objections to the draft voters list;[***](d)all [appeals] [Substituted 'applications' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).] submitted to the District Election Officer (Panchayats) under [sub rule (4) (viii) of rule 8] [Substituted 'rule 10' by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).];(e)all applications submitted to the District Election Officer (Panchayat) under rule 12A or 12B; and(f)all decisions and directions of the District Electoral Officer, District Election Officer (Panchayat).(2)One complete copy of the voters list for each ward of Gram Panchayat, Panchayat Samiti and Zila Parishad duly authenticated by the District Election Officer (Panchayat) or by any other officer authorized by him shall be kept in the record room (Panchayat) of the District Election Officer (Panchayat) or at such place as the State Election Commissioner may, by order, specify until the expiration of one year after the completion of the next intensive revision of that voters list.]
