Section 10 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council
10. Custody and disposal of ballot paper.
(1)The president of the meeting shall, then, make up into a packet the unused ballot papers, the used ballot papers, whether valid or rejected, and all other papers relating to the election, seal up the packet and note thereon a description of its contents, the election to which it relates and the date thereon and hand over the packet to the Commissioner for safe custody.(2)The packet shall not be opened and its contents, shall not be inspected or produced except under the orders of a competent Court.(3)The packet shall be retained in safe custody in the office of the Corporation for a year and shall, then, unless otherwise directed by the order of the competent Court, be destroyed.
