Section 50 in Chandigarh Panchayat Election Rules, 1994
50. Deposit to be made.
(1)At the time of, or before, presenting an election petition, the petitioner or petitioners shall deposit in the treasury a sum of Rs. Two hundred towards securities.(2)If the petitioner by whom the deposit referred to in sub-rule (1) withdraws this election petition and in any other case, after final orders have been passed on the election petition, the deposit shall, after such amount as may be ordered to be paid as costs, charged and expenses has been deducted be returned to the petitioner by whom it was made, and if the petitioner dies during the course of the enquiry into the election petition, any such deposit if made by him, shall after the amount of such costs as may be ordered to be paid, have been deducted be returned to his legal heirs.(3)All applications for the refund of a deposit shall be made to the Election Tribunal who shall pass orders thereon in accordance with these rules.
