Section 56(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)The returning officer shall seal up the parcels of issued and unissued ballot-papers and such parcels together with all other parcels received from the polling stations shall remain in his custody until the expiry of one year from the date of the election when they shall be destroyed subject to any direction to the contrary made by [the Chief Commissioner, Gurdwara Elections, and where there is no Chief Commissioner, Gurdwara Elections, the Central Government] [Substituted for the words 'the State Government' by Central Government Notification dated 26.7.1978.] or by a competent court or by Tribunal appointed to hold an enquiry into an election.
