Section 85 in The M.P. Panchayat Nirvachan Niyam, 1995
85. Return or forfeiture of Security deposits.
(1)The Security deposit made under Rule 33 shall either be returned to the person making it or his legal representative or be forfeited to the State Government in accordance with the provisions of this rule.(2)Except in cases hereinafter mentioned in this rule, deposit shall be returned as soon as practicable after the result of the election is declared.(3)If the candidates is not shown in the list of contesting candidates or if he dies before the commencement of the poll, the deposit shall be returned as soon as practicable after the publication of the list or after his death, as the case may be.(4)Subject to the provisions of sub-rule (3), the deposit shall be forfeited if, at an election where a poll has been taken, the candidate is not elected and the number of valid votes polled by him docs not exceed one-sixth of the total number of valid votes polled by all the candidates.(5)[ Notwithstanding anything contained in this rule, the security deposit made under Rule 33 shall not be returned and shall stand forfeited to the State Government, if a claim therefor is not preferred by the person making it or through his legal representative, as the case may be within six months from the date of declaration of result of election.] [Inserted by Notification No. F.1-40-95-XXII-P-2, dated 17-2-1999.]
