Section 62 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
62. Disposal of ballot papers.
(1)The Election Officer shall after declaring the results forward a copy of the result to Election Commission and shall retain in his custody the packets of ballot papers, whether counted, rejected or tendered. These packets shall not be opened and their contents shall not be inspected or produced except under the orders of an election or other competent Court.(2)[ The Election Officer shall keep the packets for a period of [two months] [Substituted vide Notification No. 2025-Legislative-I-16/2001-H.U.D. O.G.E. No. 113 dated 21.1.2002.] after the completion of the election in the concerned Treasury or Sub-Treasury, as the case may be, whereafter these shall be destroyed by burning in presence of District Magistrate or any other officer not below the rank of Sub-Collector as may be authorised by the District Magistrate, and these packets shall not be opened or their contents inspected or produced except under the orders of the State Election Commission or of an Election Tribunal or other competent Court :Provided that where there has been a litigation, these papers shall be destroyed after three months from the date of disposal of the litigation or three months after the appeal period is over, whichever is later.]
