Section 33 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
33. Disposal of ballot papers and election records.
(1)The Returning Officer shall, after declaring the result, retain in his custody or cause to be deposited in the custody of the officer as may be specified by the State Election Commission, the following polling materials and records: -(a)Sealed packet containing nominations and other records received up to the publication of valid list of contesting candidates;(b)Sealed packets of the ballot papers, whether counted, rejected, cancelled or unused, spoilt and returned; and(c)Marked copy of the voters list.(2)The materials referred to under sub-rule (1) shall be put into a steel box duly sealed and kept in safe custody of the Returning Officer or the officer specified by the State Election Commission under sub-rule (1), for a period of one year and shall, thereafter, unless otherwise directed by the Election Court, they shall be destroyed.
