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State of Jammu-Kashmir - Section

Section 9A in The Jammu and Kashmir Panchayati Raj Rules, 1996

9A.

A nomination paper shall be accompanied by a security deposit of Rs. 100 in shape of a bank draft pledged in the name of the Returning Officer of the Panchayat Halqa/Block Development Council payable at any branch of any nationalized/scheduled bank in the district in cash :Provided that in case of scheduled caste, scheduled tribe, or women candidates the security deposit shall be Rs. 50 only :Provided further that security deposit of a candidate getting 1/6th or more of the total valid votes polled will be refunded by the Returning Officer within a period of 90 days from the declaration of the results.