Section 26(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)If a candidate by whom or on whose behalf the deposit referred to in Sub-rule (1) has been made, withdraws his candidature in the manner and within the time specified in Sub-rule (1) of rule 30 or if the nomination of any such candidate is rejected, the deposit shall be returned to the person toy whom it was made and if any candidate dies before the commencement of the poll, any such deposit if made by him, shall be returned to his legal representative or if not made by the candidate shall be returned to the person by whom it was made.
