Section 40(1)(c) in The Bihar Panchayat Election Rules, 2006

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1)(c) in The Bihar Panchayat Election Rules, 2006

(c)for the post of Member of Zila Parishad, a sum of rupees two thousand, and in the case of women/Scheduled Castes/Scheduled Tribes/Backward Classes candidate a sum of rupees one thousand, has not been deposited with the Returning Officer as nomination fee; provided that, where a candidate files more than one nomination paper for election to the same post, it is not required to deposit more than one nomination fee.

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State of Bihar - Subsection

Section 40(1)(c) in The Bihar Panchayat Election Rules, 2006