Section 15(6) in Madhya Pradesh Farmers' Organisation Election Rules, 1999
(6)Notwithstanding anything contained in this rule immediately after publication of the result of election, the Election Officer or the person authorised by the District Election Authority in this behalf, shall pass an order as to whether a security deposit made under sub-rule (1) shall be refunded or forfeited. The Competent Authority of the concerning Water Users' Association shall within thirty days from the date of publication of the result, return the security deposit to the person who made the security deposit or to his legal representative when such security deposit is refundable. In the case of forfeiture of security deposit under sub-rule (2), the Election Officer shall communicate an order to the person concerned who made the security deposit by giving the reasons for such forfeiture.
