Section 57 in Haryana Panchayati Raj Election Rules, 1994
57. Sealing of other packets.
(1)The Presiding Officer shall then make separate packets of -(a)the marked copy of the voters list ;(b)the numbered ballot papers ;(c)the cancelled ballot papers ;(d)the cover containing the tendered ballot papers and the list of tendered ballot papers;(e)the list of challenged votes; and(f)any other papers directed by the Returning Officer (Panchayat) to be kept in a sealed packet.Explanation. - Separate packets shall be prepared regarding election of Panch, Sarpanch, member of Panchayat Samiti and member of Zila Parishad.(2)Each such packet shall be sealed with the seal of the Presiding Officer and of those candidates, [polling] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents present who may desire to affix their seats thereon.
