Section 9(3) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968
(3)While in the custody of the Secretary to the Government of Rajasthan in the Medical & Public Health Department, packets of voting papers or identification envelopes referred to in clause (13) of rule 8, shall not be opened and their contents shall not be inspected or produced except under orders of the State Government under section 24 of the Pharmacy Act, 1948.
