Section 11 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
11. Packing and preservation of election record.
(1)The Presiding Authority shall then make packets of the ballot papers and other papers relating to the election, seal up the packets, and note thereon a description of the contents, the election to which they relate with the date thereof, and send the same to the Block Development Officer.(2)The packets shall be retained in the safe custody in the office of the Block Development Officer for a period of one year and shall then, unless otherwise directed by a competent authority or Court, be destroyed.
