Section 18 in Appointments Committee of The Panchayat Union Councils (Election of Members) Rules, 1997
18. Disposal of ballot papers.
(a)The President shall then make up the ballot papers into a separate packet and seal up the packet and note thereon a description of its contents, the election to which it relates and the date thereof.(b)These packets shall not be opened and their contents inspected or produced except under the order of a competent Court.(c)The packets shall be retained in safe custody in the office of the Panchayat Union for a year and shall, then, unless otherwise directed by the orders of a competent Court, be destroyed.Appendix-IForm[See rule 6 (a)]Nomination Paper For Election of Members To The CommitteeI,..............., an elected member from.............Ward of the said Council hereby nominate Thiru/Thirumathi/Selvi............... a member elected from................Ward of the above said Council as a candidate for election as a member of the Committee of the above said Council.Signature of the proposer.Declaration of The CandidateI,.........., a member elected from..........Ward of the said Council hereby give my consent to this nomination.Signature of the candidate.Appendix-IIForm[See rule 10]Ballot PaperPanchayat Union CouncilDate of election:..................Names of candidates duly nominated for election as members of the Appointments Committee: -(1)................(2)................(3)................(4)................President of the meeting.
