On the date fixed for presentation of nomination papers, each candidate intending to stand for the election as a ward member or for the office of Sarpanch, as the case may be, shall deposit or cause to be deposited a sum of rupees fifty and hundred, respectively other than the Scheduled Castes and Scheduled Tribes with the Election Officer. In case of candidates belonging to Scheduled Tribes and Scheduled Castes the amount of deposit to be made with the Election Officer shall be rupees twenty five and fifty, respectively. The candidate shall be given a receipt in Form No. 5 prescribed under the Orissa Grama Panchayat Rules, 1968 for the amount so deposited. No candidate shall be allowed to contest or deemed to be duly nominated for election to the said office unless proper receipt in support of such deposit is annexed to the nomination paper.]
