Section 76 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
76. Sealing of voting papers.
(1)The President of the meeting shall then seal up the voting papers whether counted or rejected and note on each packet the number of papers it contains and the election to which it relates.(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of an Election Tribunal constituted under the Act, or of other competent Court.(3)[ The Election Officer shall keep the packets for a period of three months after the completion of the election in the concerned Treasury or Sub-Treasury, as the case may be, whereafter these shall be destroyed by burning in presence of District Magistrate or any other officer not below the rank of Sub-Collector as may be authorised by the District Magistrate and these packets shall not be opened or their contents inspected or produced except under the orders of the State Election Commission or of an Election Tribunal or other competent Court :Provided that where there has been a litigation, these papers shall be destroyed after three months from the date of disposal of the litigation or three months after the appeal period is over, whichever is later.] [Substituted vide Notification No. 2025-Legislative-I-16/2001-H.U.D. O.G.E. No. 113 dated 21.1.2002.]Chapter-VII Miscellaneous
