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State of Tamilnadu - Section

Section 27 in Tamil Nadu Panchayats (Elections) Rules, 1995

27. 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 enclosed with the nomination paper a receipt showing that the said sum has been deposited by him or on his behalf in the respective Panchayat -
(a) [ [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] for election of member of Village Panchayat Rs. 200.00
(b) for election of President of Village Panchayat Rs. 600.00
(c) for election of Member of a Panchayat Union Rs. 600.00
(d) for election of Member of a District Panchayat Rs. 1,000.00
Where the candidate is member of a ScheduledCaste or Scheduled Tribe
(a) for election of Member of Village Panchayat Rs. 100.00
(b) for election of President of Village Panchayat Rs. 300.00
(c) for election of Member of a Panchayat Union Rs. 300.00
(d) for election of Member of a District Panchayat Rs. 500.00]:
Provided that where a candidate has been nominated by more than one nomination paper for a seat, or office not more than one deposit shall be required of him under this sub-rule.
(2)
(a)The deposit made under sub-rule (1) shall, unless forfeited under sub-rule (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 or after his death, as the case may be.
(b)The deposit shall be returned to the candidate, his legal representative, or a person authorised by him on his 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 or Panchayat divided by the number of persons to be elected from that Ward or Panchayat, the deposit made by him or on his behalf, shall be forfeited to the Government.
(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.