Section 26 in Arunachal Pradesh Municipal Election Rules, 2011
26. Security deposits.
(1)Every nomination for general category shall be accompanied by a security deposit as prescribed under section 41 of the Act.(2)If a candidate by whom or on whose behalf the deposits have been made, withdraws his candidature with the time specified in the rule 23 or if the nomination of any such candidate is rejected the deposits shall be returned to the person by whom it was made or if such person is dead, to his legal representatives, after the date of declaration of result of election.(3)If the contesting candidate is not elected and the number of valid votes polled by is less than one sixth of the total number of valid votes polled, the deposit shall be forfeited to the State Government.(4)The deposit shall, where it is not forfeited under sub-rule (3), be returned to the candidate by whom it was made or if he is dead, to legal representatives, after the notification of the result of the Election is issued and published in the Official Gazette.
