Section 28(1) in Haryana Panchayati Raj Election Rules, 1994
(1)A candidate shall not be deemed to be duly nominated for election unless he has deposited or caused to be deposited in Government treasury or sub-treasury or with the Returning Officer (Panchayat) in cash -(a)in case of panch from any ward a sum of fifty rupees and where a candidate is a member if Scheduled Caste or Backward Class a sum of twenty rupees;(b)in case of a sarpanch a sum of one hundred rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of fifty rupees;(c)in case of a member of Panchayat Samiti a sum of one hundred and fifty rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of seventy-five rupees; and(d)in case of member of Zila Parishad a sum of two hundred rupees and where the candidate is a member of Scheduled Caste or Backward Class a sum of one hundred rupees.
