Section 96 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
96. Sealing of voting machine with DMM/SDMM Facility where CUs & BUs are reused.
(1)A part of the EVM i.e., Electronic Memory Device called as Detachable Memory Module (DMM) or Secured Detachable Memory Module (SDMM) only shall be sealed by separating it from Control Unit.(2)After the result of voting is ascertained and recorded in the control unit and recorded candidate wise in Part-II of Form-XXXII mentioned in Rule 86, 88, 93 & 97, the Returning Officer shall separate DMM/SDMM from control unit and seal in the manner prescribed by the State Election Commission. During the sealing procedure the candidate or their election agents present may affix their seals and put signatures thereon.where printer for paper trail is used, the returning officer shall seal the paper slips in such manner, as may be directed by the State Election Commission.(3)The DMM/SDMM so sealed shall be kept in specially prepared box on which the Returning officer shall record the following particulars: -(a)The details of the Territorial Constituency;(b)The Particulars of Polling Station or Stations where the control unit / DMM / SDMM has been used;(c)Serial Number of Control Unit and Printer wherever used ;(d)Serial Number of DMM/SDMM used:(e)Date of Poll; and(f)Date of counting.(4)The sealed DMM/SDMM may be used for judicial purpose and other necessary purposes. The control unit may be used for other phases of election.
