Section 42A in Jammu and Kashmir Panchayati Raj Act, 1989
42A. Nomination of Candidates for Election.
(1)Any person may nominate himself as a candidate for election of [Panch or Sarpanch] [Substituted 'Panch' by Act No. 4 of 2018, dated 17.7.2018.] of a Halqa Panchayat if his name is included in the elelctoral roll of such Halqa Panchayat.(2)On or before the date appointed for submission of nomination papers by the Election Authority, every candidate for election of [Panch or Sarpanch] [Substituted 'Panch' by Act No. 4 of 2018, dated 17.7.2018.] of a Halqa Panchayat or Chairman, Block Development Council shall deliver or cause to be delivered through his agent to the Returning Officer a nomination paper completed in the prescribed form and signed by the candidate.(3)A candidate shall not be deemed to be duly nominated for election from a Panchayat Constituency or Block Development Council unless he deposits or causes to be deposited such amount of security, as may be prescribed, for election of Panch, Sarpanch or Chairman Block Development Council as the case may be :Provided that in the case of Scheduled Caste/Scheduled tribe or women candidates, the amount of security deposit shall be 50% of the deposit so prescribed.
