Section 44(8) in U.P. State Co-operative Societies Election Rules, 2014
(8)Used ballot-papers and other records pertaining to election shall be put in an envelop or container and shall be sealed by the Election Officer/Polling Officer to the Secretary/Managing Director of the Co-operative Society who shall acknowledge the receipt and be responsible for its safe custody for two months if no dispute to election is referred to the District Magistrate or Commission.Provided that in case of non-pendency of any election suit or any petition regarding election in any court, the Secretary/Managing Director of the Co-operative Society as the case may be, shall destroy it after completion of one year.Provided further that, it shall be responsibility of the Secretary/Managing Director as the case maybe, to enter a brief details on the Performa prescribed by the Commission before destroying it and shall be kept in the Co-operative Society.
