Section 16 in Arunachal Pradesh Municipal Election Rules, 2011
16. Custody and preservation of electoral roll and connected papers.
(1)After the electoral roll for a ward has been finally published, the following papers shall be kept in the office of the Municipal Electoral Registration Officer or at such other place as the State Election Commission may be order specify until the said electoral roll remains in force -(a)complete spare copies of the electoral roll ;(b)papers relating to claims and objections and order under rule 11;(c)applications and decisions thereon under rules 14 and 15 ;(d)papers relating to appeals under sub-rule (4) of rule 8 ; and(e)manuscript and other papers prepared by enumerating agencies and used for compiling the roll.(2)One complete copy of the electoral roll for each ward duly authenticated by the Municipal Electoral Registration Officer shall also be kept at such places as the State Election Commission may specify for a period of six years, unless otherwise directed, from the date of its final publication.
