(a)[ the packets of unused ballot papers shall be retained for a period of six months and shall thereafter be destroyed in such manner as the Election Commission may direct;] [ Substituted by S.O. 5573, dated 23.12.1971.](aa)[ the voting machines kept in the custody of the district election officer under sub-rule (1-A) of rule 92 shall be retained intact for such period as the Election Commission may direct and shall not be used at any subsequent election without the previous approval of the Election Commission;] [ Inserted by S.O. 230(E), dated 24.3.1992 and corrected by S.O.530(E), dated 17.7.1992.]
