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State of Tamilnadu - Section

Section 25 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

25. Deposits.

- [(1) A candidate shall not be deemed to be duly nominated for election unless at the time of delivery of nomination paper he deposits or causes to be deposited with the Returning Officer in cash, or encloses with the nomination paper a receipt showing that the amount specified in the Table below has been deposited by him or on his behalf in the respective Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be.
SI. No. Nature of Election Amount
(1) (2) (3)
Other than SC/ ST Rs. SC/ ST Rs.
(1) for election of Ward Member of Town Panchayat or a Third GradeMunicipality. 500 250
(2) for election of Chairman of a Town Panchayat or a ThirdGrade Municipality. 1000 500
(3) for election of Ward member of a Municipality. 1000 500
(4) for election of Chairman of a Municipality 2000 1000
(5) for election of Ward member of a Corporation 2000 1000
(6) for election of Mayor of a Corporation 4000 2000
A separate deposit shall be required for election as a Councillor in respect of each ward for which the candidate files nomination:Provided that where a candidate has been nominated for election as a councillor or Chairman or Mayor by more than one nomination paper, not more than one deposit shall be required of him for each category under this sub-rule.] [Substituted by G.O.(Ms.) No. 135, Dated 12.9.2011.]
(2)
(a)The deposit made under sub-rule (1) shall, unless forfeited under sub-rules (3) or (4), be returned as soon as practicable after the result of the election is declared;
Provided that where a candidate is not shown in the list of contesting candidates or dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list of contesting candidates.
(b)The deposit shall be returned to the candidate, his legal heirs, or a person authorised by him in this behalf.
(3)If a candidate is not elected and the number of valid votes polled by him does not exceed one sixth of the total number of valid votes polled by all the candidates in the ward, the deposit made by him or on his behalf, shall be forfeited to the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be.
(4)The Returning Officer shall maintain in such form as may be laid down by the State Election Commission an account of the deposits made.