Section 61 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
61. Not to open electoral roll.
- The Election Officer shall not open the sealed packets containing tendered ballot papers and the marked copy of the electoral roll. He shall verify the statement submitted by the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] under Rule 57 by comparing it with the number of accepted ballot papers and of rejected ballot papers and the unused ballot papers in his possession, and shall then reclose and re-seal each packet which has been opened by him and record on each packet a description of its contents and the date of the election to which it refers.
