Section 5 in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018
5.
(i)At the time of presentation of the petition, the petitioner shall deposit with it in cash Rs.1000/- (Rupees One thousand only) as security for the costs of the same.Explanation. - Where the election of more than one returned candidate is called in question a separate deposit shall be made in respect of each such returned candidate.(ii)If the provisions of these rules are not complied with, the Election Tribunal shall dismiss the petition.(iii)Upon compliance with the provisions of sub-rule (1), the Election Tribunal shall proceed to enquire into the petition.
