Section 29 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
29. Custody of Record of Elections Conducted.
- After declaration of the result of election, the returning officer, (referred to under sub-rule (1) of Rule 27) or the Chairman of the meeting, as the case may be, shall handover the ballot papers and records, if any, relating to the election of the members of the Board of Directors and the office-bearers to the Chief Executive of the Multi-State Co- operative Society in sealed cover. They shall be preserved by the Chief Executive of the society for a period of six months from the date of election or till such time a dispute or an appeal thereof regarding elections, if any, is disposed of, whichever is later, and shall thereafter be destroyed.
