Section 15 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
15. Security Deposits. - (1) (a) A candidate shall not deemed to be duly nominated for the election to the office of the Member of the Managing Committee and President of Water Users' Association unless has deposited or cause to be deposited a sum of two hundred rupees as security deposit with the Election Officer in cash and receipt obtained therefor before the time of presentation of his nomination paper.
(b)A candidate desirous to contest for the office of the President and also as Member of the Managing Committee of the Distributory Committee shall deposit or cause to be deposited a sum of Rs. 500/- (Rupees five hundred only), and Rs. 300/- (Rupees three hundred only) respectively as security deposit respectively with Election Officer in cash and receipt obtained therefor before the time of representation of his nomination paper. No candidate shall be deemed to have been duly nominated unless the said security deposit has been made.(c)A candidate desirous to contest for the office of the Chairperson and also as Member of the Managing Committee of the Project Committee shall deposit or cause to be deposited a sum of Rs. 1000 - (Rupees one thousand only), and Rs. 600/- (Rupees six hundred only) as security deposit respectively with Election Officer in cash and receipt obtained therefor before the time of presentation of his nomination paper. No candidate shall be deemed to have been duly nominated unless the said security deposit has been made :Provided that where a candidate has been nominated in more than one nomination paper, not more than one security deposit shall he required to be made.(2)If no nomination paper is received within the time appointed in that behalf, in respect of any person by whom/or whose behalf the security deposit referred to in sub-rule (1) has been made or if the nomination of any such person is rejected, or if he withdraws his candidature in the manner and within the time specified in sub-rule (1) of Rule 18, the security deposit shall be returned immediately to the person by whom it made and if any candidate dies before commencement of the poll, any such security deposit if made by him shall be returned to his legal representative, if not made by the candidate, shall be returned to the person by whom it was made.(3)If a candidate by whom or on whose behalf the security deposit referred to in sub-rule (1) has been made, is not elected and the number of valid votes polled to him does not exceed one-eighth of the total number of valid votes polled by all the candidates, the security deposit shall be forfeited to the Government.(4)The security deposit made in respect of a candidate shall, if it is not forfeited under sub-rule (3) be returned to the candidate or to the person who has made the security deposit on his behalf, as the case may be, within thirty days after publication of the result of election in accordance with Rule 52.(5)A security deposit required to be returned to any person under sub-rule (4) shall, if such person is dead, be returned to his legal representative.(6)Notwithstanding anything contained in this rule immediately after publication of the result of election, the Election Officer or the person authorised by the District Election Authority in this behalf, shall pass an order as to whether a security deposit made under sub-rule (1) shall be refunded or forfeited. The Competent Authority of the concerning Water Users' Association shall within thirty days from the date of publication of the result, return the security deposit to the person who made the security deposit or to his legal representative when such security deposit is refundable. In the case of forfeiture of security deposit under sub-rule (2), the Election Officer shall communicate an order to the person concerned who made the security deposit by giving the reasons for such forfeiture.(7)The amounts received towards election security deposit, challenge fee etc., credited to the Water Users' Association/Distributory Committee/ Project Committee as the case may be, the fund shall be remitted to Government Account by the concerning Competent Authority after deducting any refunds made to the concerned person for any reason provided under these rules.
