Section 52(22) in Tamil Nadu Co-operative Societies Rules, 1988
(22)(a)The records relating to the election shall be secured in a container which shall be affixed with the seal of the Election Officer and of the candidates or their election agents, who desire to affix their seals.(b)[ After the election is over, the election officer shall hand over the election records to the District Election Officer or to any person authorised by him in this behalf under acknowledgement who shall preserve the same for a period of one year from the date of election in the event of there being no election dispute or if an election dispute is referred to the Registrar till the date of final disposal of the said dispute, whichever is later.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013. w.e.f. 31.1.2013.](c)They shall be destroyed after the said period of one year if no dispute relating to, or in connection with the election is referred to the Registrar or in the event of an election dispute, after the final disposal of the dispute, whichever is later.
