Section 103 in Jammu and Kashmir Panchayati Raj Rules, 1996
103. Announcement of dates.
- Not more than 30 days after the first meeting of the Panchayat, the Returning Officer shall announce, by affixing a notice at the office of the Panchayat, if any and at some other places within the area of the Panchayat–(a)the date for holding elections and shall notify the date on all members of the Panchayat and other voters accordingly.(b)the last date for submission of nomination papers by candidates for elections, such date being not less than 20 days before the election day.(c)the time and date on which and the place where nomination papers of candidates for election shall be received and scrutinized by him, such date being not less than fifteen (15) days before the election date :Provided that the election authority may, for sufficient reasons to be recorded in writing extend the period prescribed under clauses (a), (b) and (c) of this rule.(d)Nomination and registration of candidates. - On or before the date of submission of nomination papers of candidates, every candidate for election whose name is included in the Electoral Roll pertaining to the Panchayat shall himself deliver or cause to be delivered through his agent to the Returning Officer a nomination paper in Form 40.[The nomination form shall be accompanied by a security deposit of Rs. 100 only pledged in the name of the Returning Officer of the Panchayat Halqa/Block Development Council payable at any branch of a nationalized/scheduled bank in the district :Provided that in case of scheduled caste, scheduled tribe and women candidates, the amount of security deposit shall be Rs. 50/- only :Provided further that the security deposit of a candidate getting 1/6th or more of the total valid votes polled will be refunded to the Returning Officer within a period of 90 days from the declaration of the results.] [Substituted vide SRO-262 dated 12-7-1999.](e)Scrutiny of nomination papers. - At the time and on the day fixed for scrutiny of nomination papers, the Returning Officer shall allow the candidate reasonable facility for examining the nomination papers of the contesting candidates and shall himself examine the nomination papers in presence of the candidates or their duly authorised agents present at the time.
