Section 15(1) in The M.P. Farmers' Organisation Election Rules, 1999
(1)(a)A candidate shall not deemed to be duly nominated for the election to the office of the Member of the Managing Committee and President of Water Users' Association unless has deposited or cause to be deposited a sum of two hundred rupees as security deposit with the Election Officer in cash and receipt obtained therefor before the time of presentation of his nomination paper.(b)A candidate desirous to contest for the office of the President and also as Member of the Managing Committee of the Distributory Committee shall deposit or cause to be deposited a sum of Rs. 500/- (Rupees five hundred only), and Rs. 300/- (Rupees three hundred only) respectively as security deposit respectively with Election Officer in cash and receipt obtained therefor before the time of representation of his nomination paper. No candidate shall be deemed to have been duly nominated unless the said security deposit has been made.(c)A candidate desirous to contest for the office of the Chairperson and also as Member of the Managing Committee of the Project Committee shall deposit or cause to be deposited a sum of Rs. 1000 - (Rupees one thousand only), and Rs. 600/- (Rupees six hundred only) as security deposit respectively with Election Officer in cash and receipt obtained therefor before the time of presentation of his nomination paper. No candidate shall be deemed to have been duly nominated unless the said security deposit has been made :Provided that where a candidate has been nominated in more than one nomination paper, not more than one security deposit shall he required to be made.
