Section 30 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
30. Return and forfeiture of deposits.
(1)If the nomination of any candidate is rejected by the Returning Officer, he shall pass an order for the return of the deposit made under Rule 8 to the candidate or to the person who made the deposit.(2)If a contesting candidate dies before the commencement of the poll, the deposit made under Rule 8, shall, if made by him, be returned to his legal representatives and, if not made by him, be returned to the person by whom it was made.(3)If a candidate nominated for election is not elected and the number of votes polled by him by way of first preference does not exceed one-fourth of the total number of votes polled, the deposit made under Rule 8 shall be. forfeited to the State Government.Explanation. - For the purpose of this sub-rule, the number of votes polled shall refer only to the number of valid ballot papers counted.(4)In cases not covered by the preceding sub-rules and Rule 11, every deposit made under Rule 8 shall after publication of the result of the election in the Gazette, be returned to the candidate.
