Section 70(4) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(4)Subject to the provisions of sub-rule (3), the deposit shall be forfeited to the Election Fund, if at an election, where a poll has been taken, the candidate is not elected and the number of valid votes polled by him does not exceed one-tenth of the total number of valid votes polled by all the candidates or, in the case of election of more than one member at the election one-tenth of the number of valid votes, so polled divided by the number of members to be elected.
