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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Panchayat (Constitution) Rules, 1995

(1)At the time or before the time of representation of the nomination paper, each candidate desiring to stand for election to any category of office shall deposit or cause to be deposited with the officer authorised to receive nomination paper, in cash the sum as shown below. A receipt in duplicate shall be obtained by the candidate in respect of the sum so deposited, from the officer so authorised to accept the deposit. The concerned officer shall have a Receipt Book for the purpose.Table of Security Money
Category of office Amount of Security Deposit
   
1 2 3
1. President of Gaon Panchayat Rs. 500.00 Rs. 250.00
2. Member of Gaon Panchayat Rs. 200.00 Rs. 100.00
3. Member of Anchalik Panchayat Rs. 500.00 Rs. 250.00
4. Member of Zilla Parishad Rs. 1000.00 Rs. 500.00