Section 13 in U.P. Zila Panchayats (Voting on Motions of Non-Confidence) Rules, 1966
13. Custody of records and its inspection.
(1)The Presiding Officer shall make into packets the ballot papers and other papers relating to the voting on the motion of no-confidence, seal the packets and note thereon a description of the contents, the name of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and its Adhyaksha against whom the motion of no-confidence was considered and the date of the meeting.(2)The packets shall be retained in safe custody in the office of the Collector for a period of six months and shall then unless otherwise directed by a competent Court be destroyed.(3)While in the custody of the Collector the packets of ballot papers whether unused, cancelled, valid or rejected and the list of members used while issuing the ballot, papers shall not be opened and their contents shall not be inspected by or produced before any person or authority except under the orders of competent Court. Inspection of other papers shall be allowed by the Collector to any person within such hours as he may fix for the purpose.(4)Inspection of the aforesaid records whether allowed by the competent Court or the Collector under sub-rule (3) shall be subject to the condition of payment, of a fee of Rs. 2 (rupees two only) per day on which the inspection is made and copies of the result declared prepared under sub-rule (b) of Rule 11 shall be furnished by the Collector to any person who may ask for the same on payment of a fee of Rs. 2 (rupees two only) for each copy.
