Section 7(3) in Nagpur rules Relating to the Election of Councillors
(3)The deposit made by a candidate-(i)whose nomination is rejected or declared invalid, or(ii)who withdraws his candidature in the manner and within the time specified in rule 7, or(iii)who dies before the commencement of the poll, or(iv)who though not elected, does not forfeit his deposit under sub-rule (2), or(v)who is elected.shall be retained to the candidate, or in the event of his death to his legal representative as soon as may be after the publication of the result of the election.
