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State of Tamilnadu - Section

Section 121 in Tamil Nadu Panchayats (Elections) Rules, 1995

121. Maximum election expenses.

- [(1) The total of the expenditure of which an account is to be kept under sub-rule (1) of rule 120 and which is incurred or authorized in connection with an election shall not exceed the amount mentioned in the Table below: -
SI. No. Nature of Election Expenditure Rs.
(1) (2) (3)
1. For Election as Ward Member of a DistrictPanchayat 1,70,000/ -
2. For Election as Ward Member of a Panchayat Union 85,000/ -
3. For Election as President of a Village Panchayat 34,000/ -
4. For Election as Ward Member of a VillagePanchayat 9,000/ -.]
(2)Any candidate, either by himself or by his election agent, who has exceeded the amount mentioned above and who has not kept a separate and correct account of all expenditure in connection with the election incurred as defined in rule 120 of these rules or fails to lodge an account of election expenses with the authority specified and within the period stipulated in sub-rule (3) of rule 120 of these Rules shall be deemed to have indulged in a corrupt practice under sub-section (8) of section 260 of the Act.