Section 66(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The Presiding Officer shall then make into separate packet of the following(a)the marked copy of the electoral roll;(b)the register of voters in Form XXII;(c)the cover containing the tendered ballot papers and the list in Form XXIII;(d)the list of challenged votes;(e)any other papers directed by the Election Commission to be kept in a sealed packet; and(f)the envelops referred to in clause (iii) of Sub-rule (2) of rule 63 and shall forward such packets to the Election Commission.
