Section 26C in The Orissa Grama Panchayats Election Rules, 1965
26C.
If the nomination in respect of a candidate by whom or on whose behalf the deposit referred to in Rule 26-A has been made is rejected or declared invalid, or if he withdraws his candidature in the manner and within the time specified in Rule 34, or if he dies before the commencement of the poll or if he, though not elected, does not forfeit his deposit under Rule 26-B, or if he is elected, the deposit shall be returned to the candidate or to the person by whom the deposit was made on his behalf or in the event of the death of the candidate to his legal heir.
