Section 13(2) in Haryana Panchayati Raj Election Rules, 1994
(2)One complete copy of the voters list for each ward of Gram Panchayat, Panchayat Samiti and Zila Parishad duly authenticated by the District Election Officer (Panchayat) or by any other officer authorized by him shall be kept in the record room (Panchayat) of the District Election Officer (Panchayat) or at such place as the State Election Commissioner may, by order, specify until the expiration of one year after the completion of the next intensive revision of that voters list.]
