Section 70Y in Haryana Municipal Corporation Election Rules, 1994
70Y. Disposal of election papers.
- Subject to any direction to the contrary given by the State Election Commission or by a competent court-(a)the packets of unused postal ballot papers and tendered ballot papers shall be retained for a period of six months and shall thereafter be destroyed in such manner as the State Election Commission may direct;(b)the voting machines kept in custody of the Deputy Commissioner under sub-rule (2) or rule 70X shall be retained intact for such period as the State Election Commission may direct;(c)packets other than those as referred to in sub-rule (1) of rule 70X shall be retained for a period of one year and shall thereafter be destroyed :Provided that the packets containing the counterfoils of used postal ballot papers shall not be destroyed except with the previous approval of the State Election Commission; and(d)all other papers relating to the election shall be retained for such period as the State Election Commission may direct.]
