Section 33 in The Orissa Panchayat Samiti Election Rules, 1991
33. Publication of the result of the election of the members.
(1)After receipt of the result from the Election Officer, the Collector of the district shall publish the names of the duly elected candidates in his notice board as required under Sub-section (6) of Section 16.(2)The Collector shall also cause the result to be published in the Orissa Gazette and also forward copies of the same to the Government and the Block Development Officer concerned.(3)The documents relating to election proceedings received from the Presiding Officer and those prepared by the Election Officer shall be retained in safe custody [in the office of the Collector for a period of three months] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.] and shall then, unless otherwise directed by a competent Court of Law be destroyed.(4)[ The documents or records, referred to in Sub-rule (3) retained in the custody of the Collector shall not be opened or inspected or produced save with prior permission of the Commissioner or of a Competent Court.] [Inserted vide O.G.E. No. 1264 dated 15.11.1995.]
