Section 17 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
17. Disposal of ballot papers.
(a)The President shall, then, make up the ballot papers into a separate packet, seal up the packet and note thereon a description of its contents, the election to which it relates and the date thereof.(b)These packets shall not be opened and their contents shall not be inspected or produced except under the order of a competent Court.(c)The packets shall be retained in safe custody in the office of the Panchayat Union for a year and shall, then, unless otherwise directed by the orders of a competent Court, be destroyed.AppendixForm-I[See rule 5 (a)]Nomination Paper For Election of Members of The CommitteesI, ................. an elected member from .......... Ward of the Panchayat Union hereby nominate Thiru/Tmt/Selvi......................................a member elected from...............Ward of the .............. Panchayat Union as a candidate for election as a member of the......................Committee.Signature of the Proposer.Declaration of The CandidateI, .........,a member elected from Ward of the ............Panchayat Union hereby give my consent to this nomination.Signature of the candidate.Form II[See rule 9]Ballot PaperPanchayat Union CouncilDate of Election:.............Names of the candidates duly nominated for election as members of the Committee: -(1)................(2)................(3)...............(4)................President.
