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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Sikh Gurdwaras Committee Election Rules, 1959

(5)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 by him does not exceed the minimum as specified below, the deposit shall be forfeited to the State Government :-
(a)Where the number of candidates to b elected at the election by a constituenct is one One-eighth of the total number of votes polled.
(b) Where the number of candidates to be elected at the election by a constituency is two One-half of the least number of votes polled by a candidate who has been elected at the election.
(c) Where the number of candidates to be elected at the election by a constituency is three One-third of the least number of votes polled by a candidate who has been elected at the election.
(d) Where the number of candidates to be elected at the election by a constituency is four One quarter of the least number of votes polled by a candidates who has been elected at the election.