Section 28 in Haryana Panchayati Raj Election Rules, 1994
28. Deposits.
(1)A candidate shall not be deemed to be duly nominated for election unless he has deposited or caused to be deposited in Government treasury or sub-treasury or with the Returning Officer (Panchayat) in cash -(a)in case of panch from any ward a sum of fifty rupees and where a candidate is a member if Scheduled Caste or Backward Class a sum of twenty rupees;(b)in case of a sarpanch a sum of one hundred rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of fifty rupees;(c)in case of a member of Panchayat Samiti a sum of one hundred and fifty rupees and where a candidate is a member of Scheduled Caste or Backward Class a sum of seventy-five rupees; and(d)in case of member of Zila Parishad a sum of two hundred rupees and where the candidate is a member of Scheduled Caste or Backward Class a sum of one hundred rupees.(2)If a candidate, by whom or on whose behalf the deposit, referred to in sub-rule (1) has been made, is not elected and the number of votes polled for him is less than one-third of the votes polled for the candidate who is declared elected, the deposit shall be forfeited to the Government:Provided that in the case of a candidate for the election of Sarpanch, the deposited money shall be forfeited if he fails to secure one- tenth of the total number of votes polled for the office of Sarpanch.(3)(a)The deposit in the following cases shall, by an order in writing of the Returning Officer, be returned to the candidate or where he is dead, to his legal representative :-(i)where the nomination paper of the candidate has been rejected; or(ii)where the candidate has withdrawn his nomination paper within the specified time; or(iii)where the candidate had died before the commencement of the poll.(b)Where the money was deposited in treasury or sub-treasury, the challan shall be endorsed by the Returning Officer in favour of the candidate or his legal representative, as the case may be.(c)Where the money was deposited with the Returning Officer the latter shall return it to the candidate or his legal representative, as the case may be.(d)The deposit in the following cases will be returned as above after the declaration of the result of election :-(i)where the candidate, though not elected, does not forfeit his deposit under sub-rule (2) ; or(ii)where the candidate is elected.(4)The deposit shall be returned to the candidate, or, if not made by him to the person by whom it was made or to his legal representative, as the case may be.
