Section 88 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
88. Disposal of Election Papers.
(1)The packets referred to in rule 87 shall be retained for a period of six months and shall thereafter be destroyed subject to any direction to the contrary given by the Commission or by a Competent Court or Authority, or pending legal proceedings.(2)All other papers relating to an election shall be retained for such period as the Commission may direct by a general or special order.
