Section 57J(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall then make into separate packet of the following :(a)The marked copy of the electoral roll;(b)The register of votes in Form VII A;(c)The cover containing the tendered ballot papers and the list in Form XVIIB;(d)The list of challenged votes;(e)Any other papers directed by the Election Commission to be kept in a sealed packet;(f)The envelopes referred to Clause (ii) of Sub-rule (2) of Rule 57-G and shall forward such packets to the Election Commission.
