Section 16(5) in The Sikh Gurdwaras Board Election Rules, 1959
(5)If a candidate by whom or on whose behalf the deposit referred to in sub-rule (1), has been made is not elected and the number of votes polled by him does not exceed [one sixth of the total number of valid votes polled] [Substituted for the words 'one-eighth of the total number of votes polled' by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.] or, in the case of a constituency returning, more than one member, [one sixth of the total number of valid votes polled] [Substituted for the words 'one-eighth of the total number of votes polled' by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.] divided by the total number of members to be elected in the constituency concerned, the deposit shall be forfeited to the State Government.Explanation. - For the purpose of this sub-rule the number of votes polled shall be deemed to be the number of ballot-papers, other than rejected ballot papers, counted.
