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State of Assam - Section

Section 23 in Assam Panchayat (Constitution) Rules, 1995

23. Security Money.

(1)At the time or before the time of representation of the nomination paper, each candidate desiring to stand for election to any category of office shall deposit or cause to be deposited with the officer authorised to receive nomination paper, in cash the sum as shown below. A receipt in duplicate shall be obtained by the candidate in respect of the sum so deposited, from the officer so authorised to accept the deposit. The concerned officer shall have a Receipt Book for the purpose.Table of Security Money
Category of office Amount of Security Deposit
   
1 2 3
1. President of Gaon Panchayat Rs. 500.00 Rs. 250.00
2. Member of Gaon Panchayat Rs. 200.00 Rs. 100.00
3. Member of Anchalik Panchayat Rs. 500.00 Rs. 250.00
4. Member of Zilla Parishad Rs. 1000.00 Rs. 500.00
(2)If no nomination paper is received within time appointed in this behalf in respect of person by whom the deposit referred to in sub-rule (1) above has been made, or the nomination paper of such candidate has been rejected if he withdraws his candidature In- the manner provided under these rules, the money deposited shall be returned to the person concerned after obtaining due receipt thereof.
(3)The balance of the sum collected under sub-rule (1), remaining after making payment under sub-rule (2) shall be kept in deposit in the Parishad fund or in any other manner as may ordered by the State Election Commission for disbursement according to sub-rule (4), (5) and (6)
(4)If a candidate is not elected and the number of votes polled in his favour does not exceed one eight of the total number of valid votes polled, the deposit shall be forfeited to the Government.
(5)The deposit made in respect of candidate whose deposit is not liable to be forfeited under sub-rule (4) shall be refunded to the person concerned as soon as may be, after the publication of the results of the election.
(6)A deposit required to be refunded to any person under the preceding sub-rules shall, if such person is dead, be paid to his legal heirs.