Section 108H in Jammu and Kashmir Panchayati Raj Rules, 1996
108H. Public Notice of Elections and Presentation of Nomination Papers.
(1)Immediately after issuance of notice under rule 108-F, the Returning Officer shall give public notice of the intended election in such form and manner as may be prescribed by the Election Authority, inviting nominations for conduct of such election and specifying the time and place at which nomination papers are to be delivered.(2)On or before the date appointed in clause (a) rule 108-G each candidate shall, either in person or through authorized agent, deliver the nomination papers to Returning Officer in the prescribed form duly subscribed by the candidate for the purpose of such election.(3)The nomination form shall be accompanied by security deposit of Rs 500/- in the shape of a bank draft pledged in the name of Returning Officer of the constituency payable at any branch of nationalised bank in the district :Provided that in case of Scheduled Castes, Scheduled Tribes and Women candidates, the amount of security deposit shall be Rs. 250/- only :Provided further that the security deposit of candidate getting 1/6th or more of the total valid votes polled will be refunded by the Returning Officer within a period of 90 days from the declaration of results. In case the candidate gets less than 1/6th of the total valid votes polled, his/her security shall be forfeited :Provided also that in case of election to the seats reserved for Scheduled Castes or Scheduled Tribes, the nomination papers shall be accompanied by certificate issued by the Competent Authority specifying particular caste or tribe of the candidate who intends to contest such elections.
