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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(27) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

(27)After the declaration of the result of the election, the returning officer shall handover the ballot paper and records relating to the elections of the members of the Town Vending Committee to the local authority in a sealed cover. They shall be preserved safely by the local authority for a period of six months from the date of elections or till such time a dispute regarding elections, if any, filed is disposed of, whichever is later and shall thereafter be destroyed by the local authority. A copy of the handing over and taking over of ballot papers and records relating to elections shall be sent to the Government as well as the local authority by the returning officer along with his report of elections.