Section 124 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
124. Security for costs.
(1)At the time of presentation of the petition, the petitioner shall deposit with the Election Court rupees two thousand five hundred in cash as security for the costs of the same. During the course of the trial of an election petition, the Election Court may, at any time, call upon the petitioner to give such further security for costs as it may direct. It may also call upon the petitioner to execute a bond for such amount and with such securities as it may require for the payment of any further cost.(2)If the provisions of rules 119 to 122 or sub-rule (1) of this rule are not complied with, the Election Court shall dismiss the petition.(3)Upon compliance with the provisions of the foregoing rules, the Election Court shall proceed to inquire into the petition. Where more election petitions than one are presented in respect of the same election, they may be tried individually or in one or more groups as the Election Court deems fit.
