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State of Madhya Pradesh - Section

Section 13 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

13. Custody of election papers.

(1)The presiding authority shall then make up into separate packets all papers relating lo election of each Standing Committee, seal each packet and note thereon a description of its contents, the election to which it relates and the date thereof
(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of the Commissioner.
(3)The packets shall be retained in safe custody in the office of the Commissioner for a year and shall, thereafter unless otherwise directed by the Commissioner be destroyed.