Section 14 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
14. Disposal of security deposit and recovery of costs.
(1)Subject to the provision of sub-rule (1) of Rule 10 costs, if any, awarded to any respondent by the Judge shall be recoverable out of the security deposited under sub-rule (7) of Rule 7 and Rule 8 and the balance of the security deposit, if any, shall be refunded as soon as may be after the disposal of the petition to the petitioner.(2)The costs, or any portion thereof, awarded to any respondent and not recovered from the security deposit referred to in sub-rule (1) and costs payable to a petitioner from any respondent shall be recoverable in accordance with the provisions of clause (b) of sub-rule (1) of Rule 10.(3)While making his orders under Rule 10, the Judge shall also pass orders about the recovery of cost and the refund of security deposit in accordance with the provisions of this rule and the District Magistrate, shall carry out the orders accordingly on receipt of a copy of the Judge's orders under Rule 13.AppendixForm I[Rule 4(1)]Application for removal of the disqualification under clauses (c), (e), (f), (g), (h), (i), (j), (k) or (l) of Section 13 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Act, 1961
