Section 8 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
8. [ Deposits. [Substituted by Notification No. 1330/33-1-2005-31-2002, dated 31st March, 2005 (Vide U. P. Zila Panchayats (Election of Adhyaksha and Up-Adhyaksha and Settlement of Election Disputes) (First Amendment) Rules, 2005), published in U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 31st March, 2005.]
(1)A candidate shall not be deemed to be duly nominated for the election to the office of an Adhyaksha or an Up-Adhyaksha, Zila Panchayat unless he deposits or causes to be deposited such sum as may be fixed by the State Election Commission from time to time in consultation with the State Government as security. For the candidates of the reserved categories such deposit shall be half of the sum fixed for the candidates of unreserved categories :Provided that where a candidate has been nominated by more than one nomination papers for the same election, not more than one deposit shall be required under this sub-rule.(2)Any sum required to be deposited under sub-rule (1) shall not be deemed to have been deposited under that sub rule unless at the time of delivery of nomination paper under Rule 7, the candidate has either deposited or caused to be deposited that sum with the Returning Officer in cash or enclosed with the nomination paper a receipt showing that the sum has been deposited by him or on his behalf in a Government Treasury or in the State Bank of India.]
