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State of Haryana - Section

Section 25 in Haryana Municipal Corporation Election Rules, 1994

25. Deposit to be made by candidate.

(1)The nomination paper of a candidate shall not be deemed to have been duly delivered unless at the time of delivery of the same under rule 24, the candidate has either deposited or causes to be deposited asum shown in the table below with the Deputy Commissioner in cash or enclose with the nomination paper a receipt showing that the said sum has been deposited in the treasury, or Government promissory notes of equal value at the market rate of the day :Table
Amount of Deposit  
If the candidate is not a member of the Scheduled Caste,Backward Class or a Woman If the candidate is a member of the Scheduled Caste, BackwardClass or a Woman
1 2
Rs. 3000.00 Rs. 1500.00
[Provided that where a candidate has filed more than one nomination paper for election in the same ward, not more than one deposit shall be required of him under this sub-rule.] [Substituted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
(2)The deposit made under sub-rule (1) shall be returned to the person by whom it was made if -
(a)the nomination paper in respect of which it has been made is rejected; or
(b)the candidate on whose behalf the deposit has been made withdraws his candidature within the time specified under rule 29; or
(c)the candidate dies before the commencement of the poll; or
(d)the candidate has been elected, or the number of votes polled for him exceed one-eighth of the total number of votes polled.
(3)In all other cases, the deposit referred to in sub-rule (1) shall be forfeited to the Government.Explanation. - For the purpose of clause (d), the number of votes polled shall be deemed to be the number of ballot-papers other than rejected ballot-papers counted.
(4)The deposit shall, if it is not forfeited under sub-rule (3), be retuned to the candidate or the person, who has made the deposit in his behalf, as the case may be. In case the person who made the deposit dies, the deposit shall be returned to his legal representatives :Provided that, if a candidate has filed nomination paper at an election in more than one ward, 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 Government.