Section 56(2) in The Orissa Grama Panchayats Election Rules, 1965
(2)[ The documents or records referred to in Sub-rule (1) in custody of the Election Officer shall not be opened or inspected or produced save with the prior permission of the Commissioner or of a competent Court.] [Inserted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]
