Section 68 in Arunachal Pradesh Municipal Election Rules, 2011
68. Disposal of election papers.
- Subject to any directions to the contrary given by a election tribunal of that district under section 78 of the Act, the packets and other papers referred to in rule 66 shall be disposed of after the expiry of the period referred to in the rule aforesaid in such manner as the Municipal Returning Officer may deem fit :Provided that if an election petition is pending, the packets and other papers referred to in the said rule shall not be disposed of unless the petition is finally decided.
