Section 108H(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)The nomination form shall be accompanied by security deposit of Rs 500/- in the shape of a bank draft pledged in the name of Returning Officer of the constituency payable at any branch of nationalised bank in the district :Provided that in case of Scheduled Castes, Scheduled Tribes and Women candidates, the amount of security deposit shall be Rs. 250/- only :Provided further that the security deposit of candidate getting 1/6th or more of the total valid votes polled will be refunded by the Returning Officer within a period of 90 days from the declaration of results. In case the candidate gets less than 1/6th of the total valid votes polled, his/her security shall be forfeited :Provided also that in case of election to the seats reserved for Scheduled Castes or Scheduled Tribes, the nomination papers shall be accompanied by certificate issued by the Competent Authority specifying particular caste or tribe of the candidate who intends to contest such elections.
