Section 40(3) in Orissa Zilla Parishad Election Rules, 1994
(3)The documents relating to election received from the Presiding Officer and those prepared by the Election Officer, if any, shall be retained in safe custody in the Office of the Collector for a period of [three months] [Substituted vide O.G.E. No. 1265 of 1995.] and shall then, unless otherwise directed by a Competent Court, by destroyed.
