(1)After completion of the election, the Returning Officer shall submit the following to the Election Authority for being kept in safe custody for record:-(a)packet of ballot papers mentioned in rule 34;(b)office copy of the electoral roll and counter foils of ballot papers issued with signatures of the electors having received the ballot paper;(c)brief report about fair and peaceful conduct of poll mentioning important incidents, if any, during the poll, including challenges made about the identity of any elector and the decision of Returning Officer thereon;(d)office copy of certificate of election issued to elected candidates and acknowledgment receipts of the same; and(e)any other relevant paper.(2)The record submitted to the Election Authority shall be preserved for a period of one year or till the final disposal of petition relating to election, if any, whichever is later.
