Section 6(5) in The State Pharmacy Council Rules, 1951
(5)Every candidate shall along with the proposal for nomination, deposit with the Returning Officer a sum of Rs. 100 in cash and he shall not be deemed to be duly nominated unless the said deposit has been made. The deposit shall be forfeited to the Council if the candidate is not elected and the number of votes recorded in his favour is less than one-eighth of the total number of votes recorded. The said deposit shall be returned if it is not forfeited under this sub-rule.
