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Union of India - Section

Section 8 in The Sikh Gurdwaras Committee Election Rules, 1959

8. Deposits.

(1)On or before the date appointed for the nomination of candidates, each candidate shall deposit or cause to be deposited with the returning officer in the treasury or a sub-treasury of Reserve Bank a sum of one hundred rupees and no candidate shall be deemed to be duly nominated unless such deposit has been made :Provided that not more than one such deposit need be made by any candidate in respect of his candidature for any one constituency :Provided further that where the candidate is a member of the Scheduled Castes, the amount to be deposited by him or on his behalf shall be rupees fifty.
(2)If a candidate by whom or on whose behalf the deposit has been made, withdraws his candidature in the manner and within the time specified in sub-rule (1) of Rule 12, or if the nomination of any such candidate is rejected, the whole deposit shall be returned to the person by whom it was made.
(3)If a candidate by whom or on whose behalf the deposit has been made, withdraws his candidature within the time specified in sub-rule (2) of rule 20, three-quarters of the deposit shall be returned to the person by whom it was made and the remaining one-quarter shall be forfeited to the State Government.
(4)If a candidate by whom or on whose behalf the deposit has been made dies before the commencement of the poll, the deposits, if made by him, shall be returned in full to his legal representative or, if not made by the candidate, shall be returned in full to the person by whom it was made.
(5)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1) has been made is not elected and the number of votes polled by him does not exceed the minimum as specified below, the deposit shall be forfeited to the State Government :-
(a)Where the number of candidates to b elected at the election by a constituenct is one One-eighth of the total number of votes polled.
(b) Where the number of candidates to be elected at the election by a constituency is two One-half of the least number of votes polled by a candidate who has been elected at the election.
(c) Where the number of candidates to be elected at the election by a constituency is three One-third of the least number of votes polled by a candidate who has been elected at the election.
(d) Where the number of candidates to be elected at the election by a constituency is four One quarter of the least number of votes polled by a candidates who has been elected at the election.
(6)If a candidate by whom or on whose behalf the deposit, referred to in sub-rule (1), has been made is elected or is not elected, the deposit shall, if it is not forfeited under sub-rule (5), be returned to the candidate or to the person who has made this deposit on his behalf, as the case may be, after the publication of the result of the election in the Official Gazette :Provided that if a candidate is duly nominated at a general election in more constituencies than one, not more than one of the deposits made by him or on his behalf shall be returned and the remainder shall be forfeited to the State Government.