Section 10 in The Jharkhand Agricultural Produce Markets Rules, 2000
10. Deposit on nomination.
- (i) At or before the time of the delivery of a nomination paper, each candidate shall deposit with the Election Officer a sum of Rs. 50 but if the candidate is a person belonging to Scheduled Caste or Scheduled Tribe he shall deposit a sum of Rs. 20 only. Such deposit shall be made by a Bank draft drawn on local branch of State Bank of India in favour of respective Market Committee. No candidate shall be deemed to be duly nominated unless the deposit mentioned in this rule has been made.(ii)If a candidate by whom the deposit mentioned in sub-rule (i) has been made withdraws his candidature in the manner and within the time specified in rule 15 and if the nomination of any such candidate is rejected under rule 14, the deposit shall be returned to the candidate and if any candidate dies before the commencement of the poll, such deposit shall be refunded to his legal representative.(iii)If a candidate by whom the deposit mentioned in sub-rule (i) has been made is not elected and the number of votes polled by him does not exceed one eighth of the total number of votes polled divided by the number of members to be elected, the deposit shall be forfeited to the Market Committee.(iv)For the purposes of sub-rule (iii) the total number of votes polled shall be deemed to be the total number of ballot papers other than rejected ballot papers counted.(v)The deposit made by a candidate shall if it is not forfeited under sub-rule (iii), be refunded to the candidate as soon as it may be after the publication of the result of the election in the Official Gazette.
