Section 89 in The Bihar Municipal Election Rules, 2007
89. Destruction of packets.
- (1 )The packets, aforesaid shall be retained for a period of one year and shall thereafter be destroyed subject to any direction to the contrary made by the State Election Commission or by the Authority designated by Section 476 of the Act.(2)All other papers relating to the election shall be retained until the termination of the next general election for the ward to which they relate and shall thereafter be destroyed subject to any direction to contrary given by an authority designated by Section 476 of the Act or by the State Election Commission.
