Section 34 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
34. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packets -(a)the marked copy of the electoral roll;(b)the unused ballot papers;(c)the cancelled ballot papers;(d)the cover containing the tendered ballot papers and the list of the tendered ballot papers;(e)the list of challenged voters; and(f)any other papers directed by the Chief Electoral Officer to be kept in a sealed packet.(2)Each such packet shall be sealed with the seals of the Presiding Officer and those of the candidates and their election and polling agents present who may desire to affix their seals thereon.
