Section 7(4) in The Orissa Ayurvedic Medicine Rules, 1960
(4)(i)Every candidate shall along with Form 'B' duly filled deposit with the Returning Officer a sum of rupees one hundred in cash. A nomination paper not accompanied by such deposit shall not be accepted by the Returning Officer. The deposit shall be returned, if-(a)the candidate is declared or is deemed to be duly elected ; or(b)the nomination of the candidate is declared invalid ; or(c)the candidate dies after the scrutiny of nomination papers and before the election is completed ;(d)the candidate withdraws his candidature within time and manner specified in Sub-section (6).(ii)If a candidate is not elected and if the number of invalid votes recorded in his favour is less than one-fourth of the total number at valid votes recorded separately either for the Council or the Faculty from that electorate, as the case may be, the deposit shall be forfeited to the Council.(iii)The deposit shall, if it is not forfeited be returned, as soon as may be, after the declaration of the result of the election.
